Report No. 15

Clause 8

Only verbal changes have been made in the existing section, as follows:-

(i) It has been made clear that the licence may be granted either for the whole State or for any part thereof.

(ii) The mention of the power to revoke the licence has been omitted, since it is felt that this will be covered by the provisions of section 21 of the General Clauses Act, under which a power to issue an order includes a power to rescind it.

(iii) The words "so far as regards the territories under its administration etc." have been omitted, as unnecessary.