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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(iv) in Management and Working of the Forests

(iv)In the case of unpaid licences, or purchase certificates granted thereunder, the original shall be given to the licensee and the duplicate be sent to the officer empowered to mark or pass the produce on payment of the revenue due when the payment has been effected which may be done by cash or treasury challan. The officer receiving it shall at once return the duplicate, entering thereon any purchase certificates which may have been granted on the strength of such licence. These should be pasted into the licence book of the issuing officer, each against its counter foil. The original should be submitted as a revenue voucher to the accounts of the passing officer.