Section 5(4) in The Maharashtra Purchase Tax On Sugarcane Act, 1962
(4)A licence issued under this section shall be subject to such conditions as may be prescribed and shall be valid up to and inclusive of the 30th day of [September] [This word was substituted for the word 'June' by Maharashtra 15 of 2011, Section 5, dated 21.4.2011.] next following, and shall subject to the other provisions of this section [and on payment of such fee, not exceeding two rupees, as may be prescribed] [These words were inserted by Maharashtra 9 of 1965, Section 2.] be renewable in the prescribed manner.
