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State of Bihar - Section

Section 35 in The Bihar Prohibition Act, 1938

35. Form and conditions of licences and permits.

- Every licence or permit granted under Sections 30, 31 or 32 shall-
(1)be granted on payment of such fees, if any, for such period, and subject to such restrictions and limitations and on such conditions.
(2)be in such form and contain such particulars as the Provincial Government may direct either generally or in any particular case.