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[Cites 0, Cited by 1] [Section 143(2)] [Section 143] [Entire Act]

State of Maharashtra - Subsection

Section 143(2)(h1) in The Maharashtra Prohibition Act

(h1)prescribing the restrictions under which and the conditions on which any licence, permit, pass or authorization may be granted including—
(i)the prohibition of the admixture with any intoxicant of any substance deemed to be noxious or objectionable;
(ii)the fixing of the strength, price or quantity in excees of or below which any intoxicant or mhowra flowers shall not be sold or supplied, and the quantity in excess of which denatured spirit, denatured spirituous preparation or molasses shall not be possessed or sold and the prescription of a standard or quality for any intoxicant denatured spirituous preparation, mhowra flowers or molasses;
(iii)the prohibition of sale of any intoxicant, denatured spirituous preparation or hemp except for cash;
(iv)the prescription of the days and hours during which any licensed premises may or may not be kept open and provisions for the closure of such premises on special occasions;
(v)the prescription of the nature of the premises on which any intoxicant may be sold and the notices to be exposed at such premises;
(vi)the prescription of the accounts to be maintained and the returns to be submitted by licence-holders or permit-holder;
(vii)the regulation or prohibition of the transfer of licences;
(viii)the writing of the names and addresses and the taking of signatures of purchasers in the register of sale of any intoxicant, hemp, mhowra flowers or molasses or any article the sale or purchases of which is regulated by clause (b) of sub-section (1) of section 139;