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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Odisha - Subsection

Section 103(5) in The Board's Excise Rules, 1965

(5)[ Collector of a District may allow an Exclusive Privilege Holder of an Out Still Liquor shop to open up to a maximum of 10 (ten) Branch shops within the Exclusive Privilege area allotted to the shop on payment of a monthly licence fee of Rs. 5,000/- (Rupees five thousand) per Branch upto 5 (five) branches and Rs. 3,000/- (Rupees three thousand) per each of subsequent Branch shops, which shall be payable together with the monthly consideration money as determined for the shop, subject to such other stipulations that the Collector may like to fix in conformity with the provisions of the Act and Rules framed thereunder and other statutory Orders.] [Substituted vide O.G.E No. 781 dated 5.5.2007.]