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State of Nagaland - Section

Section 262 in Nagaland Excise Rules

262. Retail licence for sale of denatured spirit.

- Licences for the retail sale of denatured spirit shall be granted by the Deputy Commissioner on payment of fees prescribed in Rule 234 of these rules.Limit of possession of denatured spirit by retail licensee. - A retail licensee of such spirit shall not possess, more than 300 litres at a time.