Section 10 in Inspector Class III, Prohibition and Excise, Competitive Examination Rules, 2012
10. Application to appear in examination.
(1)A candidate who desires to appear at the preliminary examination shall submit an application in such form, within such time limit as may be prescribed by the Board along with such fees as may be fixed by the Board.(2)The candidate who is declared by the Board to be qualified for appearing at the main examination shall be required to submit an application in such form, within such time limit as may be prescribed by the Board alongwith such fees as may be fixed by the Board. Fees once paid shall not be refunded or held over for the subsequent examination.(3)The fees shall be paid in such manner as the Board may direct.(4)The request of a candidate for withdrawal of application form and refund of fees shall not be entertained in any circumstances.
