Section 4E(2) in The U.P. Cement Control Order, 1973
(2)Upon due compliance by the licensee with all obligations under the licence amount of security of such part thereof which is not forfeited as aforesaid shall be returned to the licensee after the termination of the licence.] [Substituted by Cement Control (First Amendment) Order, 1978, vide Notification No. 1652/ XXXIX-AV-2-79(CM)-76, dated 13.3.1978.]
