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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(4)(c) in The Assam Distillery Rules

(c)If the Excise Commissioner sanctions under Section 16 of the Eastern Bengal and Assam Excise Act, 1910, the opening of a distillery, he shall so inform the applicant and the Collector of the district in which the distillery is to be opened. He shall also inform the applicant the amount of security to be furnished by him for the due performance of the conditions on which a licence may be granted to him.