Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 560(6)] [Section 560] [Entire Act]

State of Uttar Pradesh - Subsection

Section 560(6)(a) in Rules under the United Provinces Excise Act, 1910

(a)For the due observance of the conditions of his licence, the licensee shall deposit security, either in cash, Government Promissory notes or in such other form as the Collector may approve, of an amount equal to l/12th (one-twelfth) of the amount tendered for the shop by the licensee.