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State of Assam - Section

Section 307 in The Assam Excise Rules, 2016

307. Prohibition for employment of persons convicted of certain offences by licensed manufacturers and wholesale dealers.

- No licensed manufacturer or wholesale dealer of any intoxicant shall employ or permit to be employed in his licensed premises any person who has been convicted of a non-bailable offence or of an offence under the Excise, NDPS Act except with the permission of the Collector.