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State of Assam - Section

Section 343 in The Assam Excise Rules, 2016

343. Prosecution for non-payment of licence fees.

- A prosecution for the non-payment of licence fees or any other fees payable to the Government should only be instituted with the sanction of the Excise Commissioner. The proper course, is to close the shop until the fees are paid, and failure to pay promptly, to cancel the licence.