45. Exemption of fee for permit in Form P-13 in certain cases.
- The Excise Commissioner may, if satisfied that service of Indian Liquor and Foreign Liquor at a place inside or outside the licensed premises of the holders of licence in Forms L-15, L-15F, L-16, L-16F, 1-17, L-17F L-28, L, 28F, L-29 and L-29F is required to enable the Government of India to meet its obligations under any International agreement exempt, subject to such conditions as he may deem proper, any person applying for grant of P-13 permit from the payment of fixed fee as prescribed.
