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State of Assam - Section

Section 321 in Assam Excise Rules, 1945

321. Certain premises exempted from time limit.

- The above Rules 318 to 320 do not apply to dak bungalows, non-proprietary clubs, dining cars, kitchen cars, railway refreshment rooms and steamers which are licensed for the retail vend of foreign liquor, and also to shops for the retail sale of denatured spirit, or to the premises of chemists of druggists who are licensed as such to sell medicated wines or rectified spirits.