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State of Uttar Pradesh - Section

Section 27 in The U.P. Warehouse Act, 1958

27. Return of licence.

- Whenever a licence granted to a weigher, sampler, or classifier expires or is suspended or cancelled, the licensee shall return the licence to the licensing authority and if he fails to do so the whole or [any part of his security shall be liable to be forfeited at the discretion of the licensing authority.] [Substituted by U.P. Act XII of 1964, Section 15.]