Section 12 in Bihar Sugarcane (Distribution and Movement Control) Order, 1966
12. Was the licence under this Order ever cancelled or suspended ? If so details thereof.
Signature of applicant.I/We have read the provisions of the Bihar Sugarcane (Distribution and Movement Control) Order, 1966, and understood that the licences issued to me/us will be subject to the provisions of that Order and that any breach of the condition of such licence will amount to a breach of the Order.I/We declare that to the best to my/our information and belief the information is correct and complete.PlaceDateSignature of applicant/ManagingPartner.[Under Clause 4 of the Bihar Sugarcane (Distribution and Movement Control) Order, 1966],Licence No. ............................................ dated.....................Shri/ Sarvashri ...............................................................Son of/ ......................................................................Resident of village/town ..........................PO.............................Form B...............is hereby permitted to purchase or crush quintals of sugarcane or sugarcane juice and to work the power-crusher/Gur or Khandsari unit of the following description for the manufacture of Gur, Shakkar, Jaggery, Rab or Khandsari Sugar in village/town................ P.O., ............... Police Station ............... District ............... subject to the conditions given below:-
