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State of Assam - Section

Section 272 in Instructions Relating to Liquor

272. Disposal of intoxicants on expiry of licence.

- If a licensed vendor, or expiry of his licence, is unable to dispose of the intoxicant in his possession in the manner laid down in the Rule 346, he shall on the requisition of the Collector, surrender the same to such officer as the Collector may appoint in this behalf and the person to whom a new licence has been granted in the stead of the said licensed vendor of the intoxicant within the district shall, on the requisition of the Collector, be bound, if the Collector sees fit, for forfeiting his licence, to buy the said intoxicant at such price as the Collector may determine to be ordinarily saleable by him in one month.