(a)deposited a sum of [eighty lakh rupees] [Substituted by Punjab Notification No. G.S.R. 17/P.A.1./1914/Ss. 21 and 59/Amd. (31)/2018, dated 22.3.2018 (w.e.f. 21.10.1962).] in cash as license fee; and(aa)deposited as security in cash or in National Savings Certificates for the fulfilment of all the conditions of his licence a sum of be fixed by the [Excise Commissioner] [Legislative Supplement Part III dated 26.10.71] which shall not be less than Rs. 20,000/- or more then Rs. 50,000/- in amount [or given a bank guarantee of Scheduled Bank as security for an amount equivalent to the aforesaid sum for the aforesaid purpose] [Legislative Supplement Part III dated 13.3.79.]
