- After being selected it shall be the duty of the selected applicant to execute a counterpart agreement in conformity with the tenor of the licence in Form A-6 on a stamp paper of requisite value as per the provisions of the Indian Stamp Act, 1899 before taking out a licence for the sale of IMFL and FL."The counterpart agreement shall come into force with effect from the 1st April or 1st July, as the case may be, of the licence period in case selection process is conducted on or before 1st April and in case where the selection process takes place after 1st April, the counterpart agreement shall come into force from the date of commencement of license period and remain valid for the left over part of the licence period"].
