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State of Assam - Section

Section 227 in Instructions Relating to Liquor

227. Rates of local allowances.

- The Commissioner of Excise is authorised to sanction local allowances to 3 special Inspectors and 6 Sub-Inspectors of Excise stationed at different localities at a rate not exceeding Rs. 25 and Rs. 15 per month each, respectively; to 2 Excise Jamadars and 5 Excise Peons working on patrol parties at different localities at a rate not exceeding Rs. 4 and Rs. 2 per month each, respectively; to the temporary staff consisting of one Special Sub-Inspector of Excise, 5 Jamadars and 14 peons working on patrol parties at different localities at a rate not exceeding Rs. 15, Rs. 4 and Rs. 2 per month each respectively.