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State of Assam - Section

Section 179 in Assam Excise Rules, 1945

179.

The number of licences which may be granted for any local area shall be regulated by the needs of the people of that area, and no licence for the sale of any intoxicant in any local area shall be granted unless it is required either to meet an ascertained demand for such intoxicant by the consuming classes or to counter-act supply of any intoxicant through illicit sources.