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[Cites 0, Cited by 0] [Section 561(6)] [Section 561] [Entire Act]

State of Uttar Pradesh - Subsection

Section 561(6)(c) in Rules under the United Provinces Excise Act, 1910

(c)The condition regarding the deposit of advance mentioned in subclause (d) of clause (i) supra shall be applicable to the provisional licence issued under this clause, but this deposit shall be refunded, if the licence is eventually refused before May 1 and the licensee has not committed any breach or a report regarding breach of licence conditions is not pending against him. If the licence is refused later on the whole or part of deposit can be refunded by Collector in consultation with Excise Commissioner.