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] [Entire Act]

State of Rajasthan - Section

Section 15 in The Rajasthan Molasses Rules, 1985

15.

(1)On receipt of an application under rule 14 the District Excise Officer may make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the licence applied for, he may, grant a licence in Form M-V on payment of a fee of rupee 1/-.
(2)The licence shall be in four parts and shall be dealt with as under:-