Section 130 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
130. Excise Commissioner may require a fresh declaration.
- If the Excise Commissioner at any time requires a new declaration to be made in any case, he shall cause a written notice, addressed to the person who signed the existing declaration, to be delivered at the declared premises, and at the expiration of fourteen days from the delivery of the notice the existing declaration shall, without prejudice to any liability incurred, be void and the licence granted to the owner in respect of the premises shall be suspended.
