Section 12 in The Punjab Chemical Works Rules, 1933
12.
A license in Form M.C. 12 may be granted by the Deputy Excise and Taxation Commissioner subject to Rule 10 above for a period not exceeding one year, ending on 31st March. It may be renewed from year to year by the Deputy Excise and Taxation Commissioner, who may, however, on sufficient cause shown, refuse to renew it or may at any time determine it. The license shall not be granted unless the approved manufacturer has furnished the security fixed under Rule 10 in cash or in Government promissory notes or a Banker's Guarantee in Form M.C. 14 or the National Savings Certificates.The grant or renewal of a license may be refused if any previous license of the applicant or of any person with whom the applicant has been working as a partner has been cancelled or if the applicant or any person with whom he has been working as a partner has been convicted of any offence under the Punjab Excise Act 1 of 1914 or the rules made thereunder or if the Deputy Excise and Taxation Commissioner is satisfied that the application has been made only for the purpose of enabling any such person to carry on the business as a licensee.
