Section 86 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
86. Alteration or substitution of licence.
- The licensing authority may, at any time, call for any licence and may amend or alter it or may tender to the licensee a anew licence in accordance with any further conditions which may be prescribed. No correction in the licence shall be valid unless ordered and attested by the licensing authority.
