Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(6) in Assam Opium Rules

(6)Duplicate copy of pass or permit. - If a registered pass holder looses his pass he may obtain a duplicate pass from the Deputy Commissioner or Superintendent of Excise or in a sub- division from the Sub-divisional Officer on an application stamped with a court fee of Re. 1. The duplicate copy must be stamped 'Duplicate' with a rubber stamp on each page before issue, and the order cancelling the original pass must be communicated to the Circle Excise Officer and the lessee of the shop at which the pass is valid. If the pass is transferred to another shop the order must similarly be communicated to the Circle Excise Officer and the lessee of that shop, where the pass was originally valid.