31. [ Grant of licenses at existing sites. [Section 31 substituted by section 2(3) of the West Bengal Taxation Laws (Amendment) Act, 1993 (West Bengal Act No. 4 of 1993).]
- Unless the State Government or the Excise Commissioner otherwise directs, the Collector may, on the expiry of the period of validity of licenses for the retail sale of spirit at the existing sites, grant licenses for the retail sale of spirit at the existing sites, or, if necessary, in the vicinity thereof for the next period of settlement in such manner and subject to such condition as may be prescribed.]
