(1)be granted on payment of such fees, if any, for such period, and subject to such restrictions and limitations and [on such terms and conditions including - [Substituted 'on such conditions, and' by Tamil Nadu Act No. 68 of 1986.](a)the condition for deposit of such sum as may be prescribed as security for the observance of the term and conditions of any such licence or permit;(b)the condition for forfeiture of the whole or part of the sum so deposited for contravention of any term or condition on which the licence or permit has been granted;(c)the condition for the replenishment of the sum so forfeited within such time as may be prescribed; and]
