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State of Assam - Section

Section 214 in Assam Excise Rules, 1945

214.

After the settlements have been made a new shop within a radius of 5 km. will not ordinarily be opened during the term of the settlement. In special cases and with the sanction of the Excise Commissioner in each case, the number of shops may be increased; provided that, when a new ship is opened, it will be optional to any holder of a licence without forfeiting his advance deposit or security. The District Collector or Sub-divisional Officer, as the case may be, will thereupon resettle the shop by tender or otherwise, as the case may be.