Section 45 in The United Provinces Excise Act, 1910
45. Grant of licence by grantee of exclusive privilege of manufacturing Tari.
- Where a licence for the exclusive privilege of manufacturing Tari has been granted under Section 24, the State Government may declare that the written permission of the grantee to draw Tari shall have the same force and effect as a licence from the Collector for that purpose under Section 42.
