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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Assam - Subsection

Section 74(4) in Instructions Relating to Liquor

(4)Source of supply of liquor. - A shop under the lessee-manager system should take its issue always from the same warehouse. If for any special reason it is necessary to allow an exception to this rule and to permit a shop to change its place of supply temporarily, care should be taken to get correct figures of the total issues to each shop separately from both the warehouses before the calculation of the fee is taken up.