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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Jharkhand - Subsection

Section 31(1)(b) in Bihar Excise Act, 1915

(b)if any site referred to in the said list is not at the time used for the retail sale of spirit or tari, cause a notice to the effect that it is proposed to grant a licence for the retail sale of spirit or tari thereat, or in the vicinity for the next period of settlement, to be proclaimed in the locality by beat of drum;