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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jharkhand - Subsection

Section 43(5) in Bihar Excise Act, 1915

(5)For the purpose of calculating the amount due to the State Government mentioned in sub-section (4), the amount of fee payable on account of the licence for the period during which it was in force shall be taken to be the sum bearing the same proportion to the total fee for the whole period for which the licence was settled as the period during which the licence was actually in force bears to the full period for which the licence was settled.