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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 141 in Instructions Relating to Liquor 141. Prosecution for not-payment of licence fees. - A prosecution for the non-payment of licence fees should only be instituted with the sanction of the Excise Commissioner. The proper course is to close the shop until the fees are paid, and on failure to pay promptly, to cancel the licence.
