Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

NCT Delhi - Subsection

Section 47(10) in The Delhi Excise Rules, 2010

(10)A person whose bid is accepted, shall take all requisite actions to complete all formalities required for grant of a licence within thirty days from the date of communication of acceptance of his bid and if he does not do so, all deposits made by him shall stand forfeited to the Government, and if the licence is re-auctioned, he shall not be entitled to any compensation.