27. Licence, Permit and Passes Terms and conditions. fee and form of, and duration of licence, permit and pass.
- a. Every licence, permit or pass under this Act shall be granted by such officer, for such period and subject to such restrictions and on such conditions as may be prescribed.b. The licence granted under sub-section (1) shall be in such form and payment of such fee as may be prescribed;Provided that every licence granted under the Sikkim Excise (Abkari) Act, 1971 which was in force in the State immediately before the commencement of this Act shall be deemed to have been granted under the corresponding provisions of this Act and shall, unless previously cancelled, suspended or surrendered, remain in force for the period for which it was granted.
