Section 22 in Punjab Sweets (Manufacture) Rules, 1955

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State of Punjab - Section

Section 22 in Punjab Sweets (Manufacture) Rules, 1955

22.

When the licensee proves to the satisfaction of the Collector that any sweets after having been removed from the licensed premises have been returned to him as unfit for consumption, then any duty paid or, charged in respect of those sweets shall be remitted.provided always that-

(a)notice that the sweets have been returned as aforesaid must be given to the Collector or any officer authorised by the Collector, on their being received by the licensee; and

(b)proper facilities must be provided for the examination of the sweets by the said officer; and unless the requirement aforesaid are complied with or unless the Collector in any special case thinks fit to dispense with such compliance, duty shall not be remitted.

Form S-1License to manufacture and to bottle sweets.License for the manufacture of sweet is hereby granted to_______________ in the district of______________________Subject to the Punjab Sweets (Manufacture) Rule (a copy of which is herewith attached) and to such other rules for the security of the revenue as the Financial [For Punjab - Excise] Commissioner may issue from time to time, the infraction of any of which rule, intent to defraud the revenue, will involve forfeiture of licence.Dated______________________________CollectorForm S-2EntryI/We the licenced manufacturer(s) of sweets, do hereby withdraw all former entries and do now make entry of the following rooms, places and vessels in my/our licenced premises situate at_____________ in the district of_________Name____________________Residence_________________Date_____________________

Here enter full particulars of each room or place

Name___________________Date____________________.Received by me this____________ day of__________________ Entry examined and checked with the places, room and vessels shown herein and found correct (with the following exception) :-

If incorrect, the correct details should be here specified.If correct, strike out the words in brackets

Inspector's name__________________Date______________Examined and passed.Date_____________________________________Excise and Taxation OfficerForm S-3___________________________________________ Collection___________________________________________ District___________________________________________ StationEntry Book For Makers For Sale Of SweetsYear ending 31st March, 19______Delivered to_____________________ of_____________ maker of sale of sweets._______________ Officer. (Date, stamp and address)Entry Book For Makers For Sale Of Sweets

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State of Punjab - Section

Section 22 in Punjab Sweets (Manufacture) Rules, 1955

22.