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State of Odisha - Section

Section 38 in The Orissa Excise Rules, 1965

38. Restriction on grant of licence for sale of foreign liquor for consumption on vendor's premises and otherwise.

- Licence for the sale of foreign liquor for consumption on the vendor's premises may be granted only in places where there is a proved demand on the part of class of drinkers accustomed to foreign liquor, and subject to the restriction laid down in Rule 32.