Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 72B] [Entire Act]

State of Rajasthan - Subsection

Section 72B(b) in The Rajasthan Excise Rules, 1956

(b)If during the currency of a licence, the licensee desires to transfer his business to a new premises, he shall intimate his intention to the Licensing Authority at least 15 days in advance, and get his licence suitably amended. The licence shall thereupon hold good in respect of new premises.]