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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(1) in The Punjab Brewery Rules, 1956

(1)A license granted under these rules will be valid for a period of one year from the date of issue unless it is cancelled, determined or surrendered earlier and shall be renewable annually on application on the payment of [one crore] rupees:]Provided that such a license may be cancelled for breach of the terms thereof or may be determined by the Financial Commissioner after giving the license six months' notice.