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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Assam - Subsection

Section 84(2)(l) in The Assam Excise Act, 2000

(l)prescribing the restrictions under and the conditions on which any licence, permit or pass may be granted ; and in particulars providing for-
(i)the prohibition of the admixture with any intoxicant of any foreign substance;
(ii)the regulation or prohibition of the reduction of liquor by a licensed manufacturer or a licensed vendor from a higher to a lower strength;
(iii)the fixing of the strength, price or quantity in excess of or below which any intoxicant shall not be supplied, sold or kept or exposed for sale, the fixing of the quantity in excess of which denatured spirit shall not be possessed, the fixing of a standard of quality and determining whether the price is excessive for any intoxicant.
(iv)the regulation or prohibition of the employment of the license holder or any person or class of persons in or upon his business premises during business hours or to assist him in his business in any capacity whatsoever;
(v)the specifications of the persons or classes of persons to whom any intoxicant may or may not be sold ;
(vi)the prohibition of sale except for cash ;
(vii)the prevention of drunkenness, intoxication, gambling or disorderly conduct in or near the business premises of the licence holder and of the meeting or remaining of persons of bad character in such premises ;
(viii)the fixing of the days and hours during which such premises may or may not be kept open, and the closure of such premises on special occasions;
(ix)the specification of the nature of the premises in which any intoxicant may sold and the notice to be exposed at such premises ;
(x)the accounts to be maintained and the return to be submitted by licence holders; and
(xi)regulating or prohibiting the transfer of licenses ;