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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(a) in The Punjab Motor Spirit (Taxation of Sales) Rules, 1939

(a)A licence in form P1 appended to these rules authorising the sale of motor spirit may be granted from the date of receipt of the application in form P.A. by the Petrol Taxation Officer on payment of a fee of one hundred rupees.