Section 82 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
82. Procedure for obtaining licence.
(1)Every person desiring to engage in operations requiring the possession of a licence shall apply in writing every year for a licence or for renewal thereof to the licensing authority who shall be -(i)the Excise Commissioner in the case of a bonded manufactory or warehouse;(ii)in other cases such officer as the State Government may authorize in this behalf.(2)If any person desires to have more than one kind of licence he shall submit a separate application for every such licence.(3)Where the applicant has more than one place of business he shall obtain a separate licence in respect of each such place of business.
