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State of Punjab - Section

Section 6 in Punjab Sweets (Manufacture) Rules, 1955

6.

[(1)] [Substituted vide Punjab Notification Dated 23-2- 2000.] A license granted under these rules shall be valid for a period of one year from the date of issue unless it is cancelled, determined or surrendered earlier and shall be renewable [annually by the Excise Commissioner] [Legislative Supplement Part III dated 26.10.71.] on the application of the license on payment of the renewal fee as under:-[Table] [Substituted by Punjab Notification No. G.S.R. 13/P.A. 1/14/Sections 21 and 59/Amd(12)/2005. dated 18.3.2005.]
"(1) Upto 5000 Bottles Rupees five thousand only
  (Bottles of 650 millilitres)  
(2) 5001 to 10000 Bottles Rupees ten thousand only"
  (Bottles of 650 millilitres)  
(3) Above 10000 Bottles Rupees twenty thousand only'.
  (Bottles of 650 millilitres)  
Provided that such a license may be cancelled for breach of terms thereof or may be determined by the [Excise Commissioner] [Legislative Supplement Part III dated 26.10.71.] after giving the licensee six month's notice.
(2)An application for the renewal of the license shall be made at [by the licensee to the Excise Commissioner so as to reach him] [Legislative Supplement Part III 26.10.71.] atleast 60 days before the expiry of the license:Provided that if such application is not made within such period the [Excise Commissioner] [Legislative Supplement Para III dated 28.10.71.] may renew the license on payment of the fee chargeable for a new licence.