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 106A] [Entire Act]

State of Assam - Subsection

Section 106A(4) in The Assam Excise Rules, 2016

(4)The fixed deposit receipt or the Bank Guarantee produced as security deposit shall be returned to the licencee after the clearance of all the dues to the Government by the sub-lessee and licensee.Model form of Application for grant of Permission for Sub-lease of the Indian Made Foreign Liquor Manufactory.To,The Commissioner of Excise, AssamHousefed Complex, Dispur, Guwahati-6Sir,I/we ________________________ S/o. _______________ holder of License of M/s. ___________________ distillery aged about ________years, resident of and Sri_________________________ s/o. _______________________ proposed Sub-Lease holder of M/s. ________________________ distillery for whole/part of licensed capacity of the license, hereby undertake :