Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 74(7)] [Section 74] [Entire Act]

State of Assam - Subsection

Section 74(7)(a) in Instructions Relating to Liquor

(a)The licence-holder shall pay into the treasury the vend fee (less rebate, if any) within the 1st week of each month for the quantity of spirit issued to him in the previous month. The chalans for the vend fee shall be prepared in triplicate. One copy shall be kept by the treasury officer, one copy shall be sent by him to the Excise officer and the remaining copy shall be made over to the licence-holder or his agent.