38. Fees for terms, conditions and form of, and duration of, licenses, permits and passes.
(1)Every license, permit or pass granted under this Act-(a)shall be granted-(i)on payment of such fees (if any),[as the State Government may fix] [Inserted by section 25(1)(a) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965).]; and(ii)subject to such restrictions and on such conditions, [as the State Government may impose] [inserted by section 25(1)(b), ibid.]; and(b)shall be in such form and contain such particular as the [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier substitued by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Adaptation.] may direct.(2)Every license, permit or pass under this Act shall be granted for such period (if any) as may be prescribed by rule made by the [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] under section 85, [sub-section (2),] [Inserted by section 25(2) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965).] clause (e).
