Section 10 in Other Madhya Pradesh Rules made under the Madhya Pradesh Excise Act, 1915
10. On breach of any of the conditions of this licence, or any of the provisions of the Madhya Eradesh Excise Act, 1915 (II of 1915), or of the rules made thereunder, the licence may be cancelled by the Collector.
Collector................DistrictDated the.......... 20......Form T-10Licence for the Tapping of Palm Trees and for possession of Sweet Tari (Nira) for Sale as a Beverage.Under Rule III of the Sweet Tari (Nira) Rules, and in consideration of the payment of a fee of Rs. 3, licence for the tapping of palm trees and for possession of sweet tari (nira) for sale as beverage is hereby granted to....... of ...... in the ...... tehsil of ....... district (hereinafter called the licensee) for one year from the 1st April, 20......., to the 31st March, 20........, subject to the following conditions to be observed by the licensee :Conditions
