Section 70(a) in Bihar Coal Mining Area Development Authority Rules, 1988
(a)No manufacturer or seller of sweetmeat, cakes, ice-cream, bhajias and no owner or manager of a hotel or a tea shop shall manufacture or sell such articles or shall run such hotel or tea shop without obtaining a licence from the licensing Authority. Such licence shall remain valid up to the end of the financial year in which it is issued. The grant or renewal of licence shall be subject to the following conditions.
