- Subject to any special or general orders of the Governor of Assam such number of shops for the sale of excise opium as the Commissioner may from time to time determine in consultation with the District Collectors shall be allowed in the North Cachar Hills Sub-division in the district of Cachar, the Naga Hills district, the administered areas of Mylliem State in Shillong, the Lakhimpur Frontier Tract, the Sadiya Frontier Tract, the Balipara Frontier Tract and the Tirap Frontier Tract and the exclusive right of selling excise opium at one or more of such shops as the Commissioner may direct shall be sold in these areas by public auction, or such shop shall be settled in such other mode as the Commissioner may from time to time prescribe, by or under the orders of the Deputy Commissioner before the commencement of each official year:Ascertainment of local opinion. - Provided that the Rules 191 to 199 of the Assam Excise Rules, 1945, prescribing measures for ascertaining local public opinion as to the number and location of shops in any local area shall ordinarily apply, mutatis mutandis, to shops of the sale of Excise opium.
