93. Right of Provincial Government to grant licence to any person.
- The Excise Commissioner shall forward the lenders with his recommendations to the Provincial Government which reserves to itself the right to accept any tender. If none of the tenders are accepted by the Provincial Government on the ground that none of them, on due consideration; appear to be satisfactory they reserve also the right to grant the license to any person who has not tendered and is considered suitable in all respects :Provided that when a licence is cancelled or suspended during the currency of the license, the Provincial Government further reserves the right to grant the license to any one without calling for tenders.
