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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(4) in Chhattisgarh Winery Rules, 2013

(4)The licence thus granted shall be for a period ending financial year in which it is granted and may be renewed by the Excise Commissioner for one financial year at a time on payment of prescribed licence fee. The request for renewal shall be decided on merits, the factors to be considered being whether the licensee has duly observed the conditions of licence and had complied with all rules and orders or directions issued by the Excise Commissioner.