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State of Punjab - Section
Section 57 in Punjab Excise Bonded Warehouse Rules, 1957
57.
In case of any dispute in the interpretation of rules, the opinion of the Financial Commissioner shall be final.Form B.W.H. 1(Rule 3)Application Form for a licence under Section 22 of the Punjab Excise Act (1 of 1947)ToThe Financial Commissioner, Punjab.ThroughThe Deputy Excise and Taxation Commissioner, ___________ Division.Dated the__________ 19Application of_____________ for carrying on business at____________| The undersigned,| (for himself)(action on behalf of)| beg/begs to apply for a licence to |
| establish and run a bonded warehouse for| ((1) the storage of bottles liquor)((2) the storage of bulk liquor and its bottling)| and issue of bottled liquor under bond or on payment of duty, under Section 22 of the Punjab Excise Act (1 of 1914) at__________________, in the_____________ District of Punjab State. |