Section 511 in Rules under the United Provinces Excise Act, 1910
511. Licence forms.
- The licence granted to the farmer under Section 24 shall be in Form C.L. 7 and the licence for manufacture and retail vend granted either to the farmer or his sub-lessee shall be in Form C.L. 8 in which the locality and period of currency shall be filled up by the Collector and other details will subsequently be entered by the farmer holding licence in Form C.L. 7.
