Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Nagaland - Section

Section 207 in Nagaland Excise Rules

207. Or to holder of fermented tari licence for the retail sale of county spirit or outstill spirit or foreign liquor.

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