- Every licence, permit or pass granted under this Act-(a)shall be granted-(i)on payment of such fees, if any,(ii)for such period, and(iii)subject to such restrictions and such conditions; and(b)shall be in such form and shall contain such particulars as the Board subject to any rules made under Section 36, sub-section (2), clause (g) may direct either generally or in any particular instance in this behalf Provided that no fee shall be charged for any permit granted under Section 17 for the possession of any intoxicant for bona fide private consumption or use.
