- Licence for the sale of foreign liquor by a Co-operative Society or Association shall be granted by the Deputy Commissioner on fees to be fixed on each case by the Excise Commissioner.Note. - The expression "Co-operative Society " or "Association" means any society or association whether it is or is not incorporated under any law relating to Companies is or is not registered under the Societies Registration Act, in force when the profits (if any) derived from the business carried on by such association or society are divisible among the shareholders or members thereof or subscribers thereof.
