Section 6(9) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976
(9)The conditions in the said licence and the conditions hereinbefore contained shall be binding on the heirs and legal representatives of each and all of the manufacturers as long as the said licence is not revoked.Now the conditions of this bond or obligation is such that if the manufacturers shall perform, observe and fulfil and the conditions hereinbefore contained then the above-written bond or obligation shall be void, but otherwise it shall remain in full force and effect.In witness of our acceptance of the obligation contained in the above written bond and of our acceptance of the conditions hereinbefore mentioned we the manufacturers have hereunto set out hands this day of.......................19....Signed sealed and delivered.Dated the ...... 19Witnesses :
