(4)[ Every licence shall be granted in such form and subject to such conditions including -(a)the condition for deposit of such sum as security for the observation of the conditions of any such licence;(b)the condition for forfeiture of the whole or part of the sum so deposited for contravention of any condition on which a licence has been granted;(c)the condition for the replenishment of the sum so forfeited within such time, as may be prescribed and on payment of such fee not exceeding five hundred rupees as the State Government may, from time to time, by notification in the Tamil Nadu Government Gazette, determine.]
