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State of Assam - Section

Section 165 in The Assam Excise Rules, 2016

165. Period of licence.

- The licence granted to a contractor shall be in the prescribed form, and shall ordinarily be for a period of three years, but in exceptional cases a longer term, not exceeding five years, or a shorter term, may be fixed. On expiry of the term of contract, the State Government may extend the term of the licence for a period not exceeding three months at a time under such circumstances as the State Government considers necessary.