- Every licence, permit or pass granted under this Act-(a)shall be granted-(i)on payment of such fees, if any,(ii)for such period, and(iii)subject to such restrictions and such conditions; and(b)shall be in such form and shall contain such particulars as the Excise Commissioner subject to any rules made under Section 36, sub-section (2), Clause (g) may direct either generally or in any particular instance in this behalf:Provided that no fee shall be charged for any permit granted under Section 16 for the possession of any intoxicant for bona fide private consumption or use.
