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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(5) in U.P. Licences for the Possession of Undenatured Spirit, Bhang and other Excisable Articles for Medicinal and Toilet Preparation Purpose Rules, 2019

(5)Every application for grant or renewal of FL-49 licence shall be submitted in Form FL-48 to Excise Commissioner through District Excise Officer of the concerned district as appended to these rules. On receipt of the application the Excise Commissioner may make such further inquiries as is deemed necessary. If the applicant unit is found suitable for the grant or renewal of licence, the Excise Commissioner shall grant or renew the licence.