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State of Assam - Section

Section 229 in Instructions Relating to Liquor

229. Remission of excise revenue.

- The Commissioner of Excise is authorised to sanction the remission of irrecoverable excise revenue. Application for such remission shall be submitted to him through the district officer :Provided that without the sanction of the Provincial Government no remission of fees shall be granted on account of excessive or reckless or speculative bidding at auctions.