38. Fees for terms, conditions and form of, and duration of licences, permits and passes.
(1)Every licence, permit or pass granted under this Act-(a)shall be granted-(i)on payment of such fees (if any), and(ii)subject to such restrictions and on such conditions, and(b)shall be in such form and contain such particulars as the Chief Commissioner may direct.(2)Every licence, permit or pass under this Act shall be granted for such period (if any) as may be prescribed by rules made by the Chief Commissioner under Section 85, Clause (e).
