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[Cites 0, Cited by 0] [Section 183] [Entire Act]

State of Assam - Subsection

Section 183(2) in Assam Excise Rules, 1945

(2)The shops should not be located at sites to which the neighbours object on grounds, which upon enquiry appear to be reasonable and free from malice or ulterior motive and should, so far as possible, be at a reasonable distance from religious, education and of there similar buildings or institutions.Explanation. - The word "reasonable" should be interpreted according to the circumstances of the case.