Section 12 in Bihar Trade Articles (Licenses Unification) Order, 1984
12. Disposal of trade articles when licence is suspended or cancelled.
- When a licence issued under this Order is cancelled or suspended, the stocks of trade articles available with the dealer at the time of such cancellation or suspension shall be disposed of by him within [45 days] [Substituted by G.S.R. 47 dated 17.10.1985.] from the date of receipt of the order of cancellation or suspension;[Provided that a dealer due to obvious reasons could not dispose of the stocks of trade articles within the stipulated period, in that case the dealer shall intimate the Licensing Authority about it and will seek extension of time for disposal of the stock on which the Licensing Authority shall take necessary action for disposal of the stock after due consideration of the reasons.] [Inserted by G.S.R. 47 dated 17.10.1985.]
