Section 11 in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
11. Return of licence.
- On the expiry of the period of validity specified in a licence or on receipt of an order suspending or cancelling a licence, the licensee shall return the licence to the Licensing Authority and he shall not deal with the transport, storage, handling and sale of acid thereafter :Provided that such authority may, after such expiration, suspension or cancellation, give such reasonable time, not exceeding fifteen days, to the dealer or manufacturer in order to enable him to wind up his business in acids.
