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State of Assam - Section

Section 28 in Assam Opium Rules

28. Opening of licensed premises.

- Every licensed vendor will be required to open his shop on the day his term of licence commences, or on such subsequent date as the Deputy Commissioner may order. Time will be allowed only in case of hardship when the delay may have arisen from causes beyond the licensed vendor's control. He shall keep his licensed premises open during the prescribed hours throughout the currency of his licence, unless their temporary or permanent closure is authorised by the Deputy Commissioner.