122A. Grant of licences to Firms, Company or Corporations.
- (i) Any firm, company or corporation applying for licence is required to file the following documents:(a)Copies of the memorandum and articles of Association,(b)A list of shareholders,(c)A copy of balance sheet.(d)Names and addresses of the Managing Directors, Managers and officers as defined in Indian Companies Act. Any changes, alterations or additions in regard to the matters referred above shall be informed to the Collector in time.(ii)Certified copies of deeds of Partnership showing the rights and liabilities of the Partners, their names and addresses and the person or persons who are authorized to transact business on behalf of the firm or company. Any change in this regard shall be intimated to the Collector in time.(iii)A licence granted under the Assam Excise Act to a private company or a firm shall stand determined on any change in the membership of the private company or in the partnership of the firm or in the management thereof unless in the case of private company, prior approval of the State Government and in the case of a partnership firm, prior permission of the Collector and the approval of Excise Commissioner to such changes is obtained.(iv)The application shall be signed on behalf of the firm, company or corporation by its Secretary/Managing Director/Manager or any officer or person specially authorized by such firm, company or corporation in writing and with seal.(v)A firm, company or corporation having a licence under the Assam Excise Act shall give all reasonable facilities to an excise officer not below the rank of Inspector of Excise or any officer duly authorized by the Collector to enter its business premises and to examine its memorandum and articles of association and the list of shareholders and directors during the time that such business premises shall remain open.
