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State of Nagaland - Section

Section 205 in Nagaland Excise Rules

205. Or to holder of outstill licence for retail sale of country spirit or foreign liquor or fermented tari.

- Without the special sanction of the Excise Commissioner, no licence shall be granted to an outstill licensee for the retail sale of foreign liquor or country spirit manufactured in a distillery or fermented tari in a shop within twenty miles of his outstill.