- Every licence or permit granted under [sections 6-A, [17-B, 17-C, 18, 19, [***] [These words, figures and letters were substituted for the words, figures and letter ' sections 6-A, 18, 19 or 20' by section .3 of the Tamil Nadu Prohibition (Amendment) Act, 1970 (Tamil Nadu Act 33 of 1970) the word, figures and letter 'sections 6-A, 18' having been earlier substituted for the word and figures ' section 18 ' by section 12 of the Tamil Nadu Prohibition (Amendment) Act, 1958 (Tamil Nadu Act Via of 1958).] or 20] ] shall-(1)be granted on payment of such fees, if any, for such period, and subject to such restrictions and limitations and [on such terms and conditions including - [Substituted 'on such conditions, and' by Tamil Nadu Act No. 68 of 1986.](a)the condition for deposit of such sum as may be prescribed as security for the observance of the term and conditions of any such licence or permit;(b)the condition for forfeiture of the whole or part of the sum so deposited for contravention of any term or condition on which the licence or permit has been granted;(c)the condition for the replenishment of the sum so forfeited within such time as may be prescribed; and](2)be in such form and contain such particulars as the [State] [This word was substituted for the word ' Provincial ' by the Adaptation Order of 1950.] Government may direct either generally or in any particular case.
