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State of Tamilnadu - Section

Section 17D in Tamil Nadu Prohibition Act, 1937

17D. [ Payment of a sum in consideration of the grant of any exclusive or other privilege or fee on licences for manufacture or sale. [Inserted by Tamil Nadu Act No. 51 of 1981.]

- The State Government may, by rules, levy a sum or fee or both in consideration of the grant of any exclusive or other privilege under section 17-C and also a fee on licences granted under section 17-C.