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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in The Calcium Carbide Rules, 1987

(2)A person wishing to carry out any alteration in the licensed premises, shall submit to the licensing authority,-
(a)three copies of a properly drawn plan of the licensed premises showing distinct colour or colours the proposed alterations and reasons therefor;
(b)a fee of Rs. 10 for scrutiny of the proposed alteration.