Section 375 in Rules under the United Provinces Excise Act, 1910
375. Procedure on re-sale, re-settlement of shops.
- In the case of re-sale of any licence settled by auction within the currency of a settlement for a period not exceeding one year the Collector is authorized to effect the settlement without further reference, but the change should be immediately reported to the Excise Commissioner for note in the list of shops maintained in his Office.
