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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(9) in The U.P. Establishment of Manufactory Rules, 1997

(9)No alteration or addition shall be made, without the prior permission of the Excise Commissioner, in or to the building or the plant and machinery of the manufactory :Provided that the minor addition or alteration may be made by the licensee under intimation to the Excise Commissioner.