Section 71(2)(h) in The Karnataka Excise Act, 1965

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State of Karnataka - Subsection

Section 71(2)(h) in The Karnataka Excise Act, 1965

(h)prescribing the authority by which, the form in which and the terms and conditions on and subject to which any licence or permit shall be granted, and may, by such rules, among other matters,-

(i)fix the period for which any licence or permit shall continue in force;

(ii)prescribe the scale of fees, or the manner of fixing the fees payable in respect of any lease, licence or permit, or the storing of any exercisable article;

(iii)prescribe the amount of security to be deposited by the holders of any licence or permit for the performance of the conditions of the same;

(iv)prescribe the accounts to be maintained and the returns to be submitted by licence holders;

(v)prohibit or regulate the transfer of licences; and

(vi)prescribe the age under which it shall be unlawful to employ children and to sell or give to children exercisable article;

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State of Karnataka - Subsection

Section 71(2)(h) in The Karnataka Excise Act, 1965