Preamble
| [Haryana Act No. 20 of 2007] | |
An Act further to amend she Punjab Excise Act, 1914, in its application to the State of Haryana
Be it enacted by the Legislature of the State of Haryana in the Fifty-eighth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Punjab Excise (Haryana Second Amendment) Act, 2007.
Section 2. Amendment of Section 27 of Punjab Act I of 1914
2. Amendment of Section 27 of Punjab Act I of 1914.- For sub-section (1) of section 27 of the Punjab Excise Act, 1914, the following sub-section shall be substituted, namely:-
(1) The State Government may lease to any individual not below the age of twenty-five years or association of persons or partnership firm or body corporate, on such conditions and for such period as it may deem fit, the right-
(i) of manufacturing or of supplying by wholesale, or of both; or
(ii) of selling by wholesale or by retail; or
(iii) of manufacturing or of supplying by wholesale, or of both and of selling by retail.
any excisable article within any specified local area.".