Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Assam - Subsection

Section 129(5) in The Assam Excise Rules, 2016

(5)On receipt of such sanction, the Deputy Commissioner shall order the concerned licensees in whose favour sanction for renewal has been received, to deposit the licence fee on or before 15th day of March through treasury challan or by any other method as may be determined by the State Government, for the renewal of licence for the next year.