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State of Assam - Section

Section 134 in Instructions Relating to Liquor

134. Distress warrants.

- The practice laid down in the Assam Land and Revenue Manual for the execution of distress warrants should ordinarily be followed, the Nazir being entrusted with their service, and process fees levied according to the prescribed scale. When necessary such warrants may be executed with the assistance of the Excise Staff.