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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(1)(a) in Punjab Supply and Sale of Bhang Rules, 1956

(a)
(i)The licensee shall not, under this licence, sell bhang other than that on which duty has been paid of such kind and of such rate as the State Government may impose in exercise of the powers conferred on it by sections 31 and 32 of the Excise Act, 1914.
(ii)The licensee shall meet the demand of every customer entitled to be served, who tenders payment and the licensee shall maintain a sufficient stock of bhang of good quality in which he is licensed to deal, to meet the probable demand.
(iii)If the licensee makes default in paying any monthly instalment on the [Seventh] [Substituted vide Punjab Government Legilative Supplement Part III dated 23-4-1968.] day of the months in respect of which it is due, it shall be in the direction of the Collector to cancel the license forthwith and recover any loss caused to Government by such defaulcation in the manner provided in section 60 of the Punjab Excise Act, 1914.
(iv)The licensee shall not in any case be entitled to demand refund of any fee paid to Government in respect of this licence.