Section 16 in The Dadra and Nagar Haveli Excise Regulation, 2012
16. Technical defects in licence and permit. - (1) No licence or permit granted under this Regulation shall be deemed to be invalid by reason merely of any technical defect, irregularity or omission in the licence or permit, or in any proceeding conducted prior to grant thereof.
(2)The decision of the licensing authority, as to what is a technical defect, irregularity or omission shall be final and binding.
