15. [ Licences and permits. [Original Section 15 is substituted by the Amendment Act 11 of 1973.]
(1)Every licence or permit under this Act shall be granted,-(i)by such officer,(ii)for such period,(iii)subject to such conditions or restrictions, and(iv)in such form and containing such particulars, as may be prescribed:[Provided that the Government may, if it considers necessary in the public interest so to do, by order, published in the Official Gazette, direct that no licence shall be granted for manufacture or sale of any or all excisable articles and foreign liquors within [the State] or any part thereof.](2)[ No licence or permit under this Act shall be granted or no licence shall be transferred from one licensed premises to another or from one licensee to another person or no label shall be recorded/renewed except on payment of fees at such rates as may be fixed by the Government, from time to time, by notification published in the Official Gazette.Provided that if any person seeks transfer of licence in his name and subsequently intends to transfer the same to some other licensed premises under the provisions of the Act and rules made thereunder or vice-versa, the transfer fees will be applicable in such case as one transaction only.] [Sub-section 2 initially amended by Amendment Act 11 of 1975 and thereafter entire sub-section alongwith proviso substituted by the Amendment Act 9 of 1997.]
