112. Powers of the State Government and Excise Commissioner to refuse etc. registration of brand and label.
- The State Government or the Excise Commissioner, if satisfied that it is necessary to do so for reasons to be recorded in writing, may refuse registration or to renew the registration of brand and label and may also likewise and without any notice at any time, suspend, cancel the registration of any brand and label and on such cancellation the certificate of registration shall become invalid and no claim for any compensation thereto shall be entertained.
