Section 938 in Rules under the United Provinces Excise Act, 1910
938. Form of licence and method of making application.
- The licence shall be in Form I.D. 15. The application shall be exempted from court-fees and, the licence shall be granted free of charge by the Collector, unless he considers that there are adequate reasons for refusing an application. Every application shall be presented in writing by the supply contractor or by his duly authorised agent in person. The supply contractor can remove the Bhang so collected and stored only in accordance with paragraph 937 to warehouses in his contract area or sell it to any other supply contractor, but not export it.Note. - The Collector's office shall inform the Assistant Excise Commissioner whenever a new licence is granted under this paragraph.Section XLVII-Hemp Drugs Bonded Warehouses
