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State of Assam - Section

Section 127 in Instructions Relating to Liquor

127. Alteration in number of shops requires previous sanction.

- When the sales or settlements have been concluded, no alteration in the number of shops or in the fees paid therefor shall be made without the previous sanction of the Excise Commissioner, or of the Provincial Government or the Governor of Assam, as the case may be, if the sanction has been accorded by them in any particular case.