Section 62(2)(h) in The M.P. Excise Act, 1915

[Cites 0, Cited by 7] [Section 62(2)] [Section 62] [Entire Act]

State of Madhya Pradesh - Subsection

Section 62(2)(h) in The M.P. Excise Act, 1915

(h)prescribing the authority by, the form in which, and terms and conditions on and subject to which any licence, permit or pass shall be granted, any by such rules, among other matters,-

(i)fix the period for which any licence, permit or pass shall continue in force;

(ii)prescribe the scale of fees or the manner of fixing the fees payable in respect of any such licence, permit or pass;

(iii)prescribe the amount of security to be deposited by holders of any licence, permit or pass for the performance of the conditions of the same;

(iv)prescribe the accounts to be maintained and the returns to be submitted by licence-holders; and

(v)prohibit or regulate the partnership in, or the transfer of, licenses;

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State of Madhya Pradesh - Subsection

Section 62(2)(h) in The M.P. Excise Act, 1915