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 208] [Entire Act]

State of Assam - Subsection

Section 208(10) in Assam Excise Rules, 1945

(10)If a successful tenderer who has paid security applies to withdraw from the transaction before the time comes for opening his/her shop, he/she may be allowed to do so on forfeiture of the security deposited but without further penalty. The shop will then be resettled giving only ten days, notice and the person so withdrawing shall be debarred from taking part in the settlement.