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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Jharkhand - Subsection

Section 70(i) in Bihar Coal Mining Area Development Authority Rules, 1988

(i)No owner or manufacturer of aerated or potable water for sale shall manufacture or cause to be manufactured arated or potable water without obtaining a licence from the Authority on payment of prescribed fee, such licence shall remain valid up to the end of the financial year in which it is issued. The grant or renewal of licence shall be subject to the following conditions.