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State of Assam - Section

Section 5 in The Assam Distillery Rules

5. Period for which a licence may be granted or renewed.

- The licence for a distillery may be granted for any number of years not exceeding ten as the Provincial Government may decide in each case. If the work of the licensee is proved satisfactory, it may be renewed at the discretion of the Provincial Government for a period not exceeding the same number of years on such terms and conditions as may then be decided upon.