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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Nagaland - Subsection

Section 36(2)(d) in The Nagaland Excise Act, 1967

(d)regulating the manufacture, supply, storage or sale of any intoxicant; and in particular regulating-
(i)the erection, inspection, supervision, management and control of any place for the manufacture, supply, storage or sale of any such article; and the fittings, implements and apparatus to be maintained therein;
(ii)the cultivation of the hemp plant (Cannabis Sativa L), the collection of the spontaneous growth of such plant, and the preparation of any intoxicating drugs from such growth;
(iii)the bottling of liquor for sale;