Section 20 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
20. Forms and conditions of licences, etc.
(1)Every licence or permit granted under this Act shall be granted-(a)on payment of such fees (if any) ;(b)for such period ;(c)subject to such restriction and on such conditions ; and(d)shall be in such form and contain such particulars,as [the Government] [In sections 1 (para third), 3 clauses (7) and (9), 4, 5 (proviso), 7, 8, 10(d), 11, 12, 13, 15, 16, 17(e), 18, 20(d), 25, 63(b),63(c), 63(d) and 64 for the words 'His Highness the Maharaja Bahadur' the words 'the Government' substituted by Act X of Svt. 1996.] may direct, either generally or in any particular instance, in this behalf.(2)[ The Government may, by order, delegate all or any of its powers under sub-section (1) to the [Commissioner] [Sub-section (2) inserted by Act V of Svt. 2001.] subject to Such conditions, if any, as may be specified in the order.] [Section 12-A inserted by Act XX of 1978, Section 3.]
