Licences for the wholesale or retail vend of excisable articles may be granted for one year, from the 1st April, to the 31st March, subject to the following provisions:-(1)[ Licences for the retail vend of country spirit, foreign liquor and spiced country spirit may be granted for any number of years up to three years, beginning on the 1st April, in cases where the Excise Commissioner considers this advisable.] [Substituted by S.O. 169 dated 4.4.1996.](2)If any licence be granted during the course of the financial year, it shall be granted only up to the 31st March, next following.(3)Season licences for the sale of either fresh or fermented Tari may be granted for periods fixed by the Collector.(4)Temporary licences may be granted to provide for the supply of excisable articles on temporary and special occasions e.g, fairs, regimental camps of exercise, etc., and shall be limited to the period during which such temporary or special occasions last.(5)Wholesale licences for the supply and sale of excisable articles may be granted for any number of years not exceeding five, as the Board may decide in each case.]
