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[Cites 0, Cited by 0] [Section 5A(4)] [Section 5A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5A(4)(i) in Rules under the United Provinces Excise Act, 1910

(i)The Collector or the officer authorised by him will register the name of the applicant and will issue him a permit in Form F.L. 38 under his signature specifying the fortnightly quota and the name of the shop from which the purchase shall be made. A fee of Rs. 15 (Rupees fifteen) will be levied per permit for which payment in cash shall be realized from the applicant. No photograph of the applicant shall be required to be affixed on the permit issued to him/her.