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State of Assam - Section

Section 34 in The Assam Excise Act, 1910

34. Departmental management and re-sale.

- If any person to whom an exclusive privilege has been granted under Section 19, or any holder of a licence granted under this Act makes default in payment of any sum payable in respect of such privilege or licence or in complying with any other condition thereof, the Collector may take such privilege or the grant expressed in such licence under management or may re-sell such privilege or grant at the risk and loss of the defaulter.