The authority having power to grant licences under this Part (hereinafter referred to as the licensing authority) shall be the district magistrate: Provided that the State Government may, by notification in the Official Gazette, constitute, for the whole or any part of a 1 [Union territory], such other authority as it may specify in the notification to be the licensing authority for the purposes of this Part.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.