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[Cites 0, Cited by 0] [Section 106A(1)] [Section 106A] [Entire Act]

State of Assam - Subsection

Section 106A(1)(h) in The Assam Excise Rules, 2016

(h)An application for grant of permission for sub-lease shall be accompanied by :
(i)Sub-lease deed between the licensee and proposed sub-lessee on a non-judicial stamp paper of the requisite value as per the provisions of the Indian Stamp Act, 1899, which shall be registered within 15 days from the date of grant of permission for sub-lease.
(ii)Memorandum of articles of Association/partnership deed, declaration of sole proprietorship, as the case may be, of the licensee and the sub-lessee.
(iii)List of Directors/Partners, as the case may be, of both licensee and sub-lessee.
(iv)Undertaking on non-judicial stamp paper worth Rs. 100/- duly signed by the licensee and sub-lessee.
(v)Original Challan as proof of having paid 100% (one hundred percent) of annual license fee of the distillery/ manufactory towards sub-lease fee and fifty percent of the annual licence fee as security deposit in the shape of Fixed Deposit Receipt or Bank Guarantee issued by Nationalised Bank situated in Assam in the name of the Excise Commissioner.