Section 340 in Rules under the United Provinces Excise Act, 1910
340. Cancellation and resignment of licences.
- Subject to the conditions given in Sections 34 and 35 of the Act, licence of any shop may be cancelled by the authority granting it. When a licence has been cancelled under Section 34, and it is intended to continue the licence, it should be promptly resettled in the manner prescribed in paragraphs 357, 359 and 375.
