Section 40 in The Bihar and Orissa Excise Act, 1915
40. Counterpart agreement by licences, [or exclusive privilege and security or deposit] [Inserted by Act 10 of 1971.].
- Any authority granting a licence [or exclusive privilege] [Inserted by Act 10 of 1971.] under this Act may require the grantee to execute a counterpart agreement in conformity with the tender of his licence [or exclusive privilege] [Inserted by Act 10 of 1971.] and to give such security for the performance of such agreement, or to make such deposit in lieu of security, as such authority may think fit.
