Section 381(2)(i) in Rules under the United Provinces Excise Act, 1910

[Cites 0, Cited by 0] [Section 381(2)] [Section 381] [Entire Act]

State of Uttar Pradesh - Subsection

Section 381(2)(i) in Rules under the United Provinces Excise Act, 1910

(i)Whenever a new licence is proposed to be granted under the surcharge fee system, the Collector shall invite applications for the purpose after giving publicity at the offices of the[Zila Parishad] [ Now 'Zila Panchayat' vide U. P. Act No. 9 of 1994.], [Nagar Mahapalika or the Nagar Palika] [Now 'Municipal Corporation' vide U. P. Act No. 12 of 1994.], the Collector's office, the office of the Deputy Assistant Excise Commissioner and in such other manner as is considered reasonable by the Collector.

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State of Uttar Pradesh - Subsection

Section 381(2)(i) in Rules under the United Provinces Excise Act, 1910