- Every licence, permit or pass granted under this Act , shall be granted—(a)by such authority,(b)on payment of such fees (if any),(c)subject to such restrictions and on such conditions,(d)in such form and containing such particulars, and(e)for such periods,as the [State Government] [Substituted by Rajasthan Act 38 of 1957.] may prescribe by rules either generally or for any class of licences, permits or passes or as the [State Government] [Substituted by Rajasthan Act 38 of 1957.] may direct for any particular licence, permit or pass.
