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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(1) in Bihar Excise (Mahua Flowers) Rules, 2006

(1)On receipt of an application under Rule 19, the Collector or Excise Officer may make enquiries regarding the particulars given in the application and also such other enquiries as he deems necessary. If the concerned Officer is satisfied that there is no objection to grant the permit applied for he may grant such permit in Form M.F. (VI) on payment of a fee of rupees two only.