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[Cites 0, Cited by 0] [Section 245] [Entire Act]

State of Manipur - Subsection

Section 245(4) in Manipur Excise Rules, 1962

(4)In the case of a new licence, however, an amount calculated on the estimated sales of one month will be realised in advance as the first month's licence fees, which will be adjusted at the close of the month, i.e., if there be any excess after deducting the licence fees on actual sale from the advance realised, it will be adujusted towards the licence fees due for the following month, if, on the other hand, the amount realised in advance falls short of the fees on the actual sales the deficit amount shall be recovered from the lessee by the first week of the following month.