- Every licence, permit or pass under this Act shall be granted-(a)by such officer;(b)for such period;(c)subject to such conditions or restrictions; and(d)in such form and in such particulars;as may be prescribed :Provided that a licence shall be granted on payment of the fees specified in Part B of the First Schedule appended to this Act:Provided further that no fee shall be charged for any permit granted under Section 17 for the possession of an intoxicant for bona fide private consumption or use for any pass granted under this Act.
