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State of Assam - Section

Section 147 in Assam Excise Rules, 1945

147. Licensee to carry out Collector's orders.

- A licence- holder shall be bound to carry out all orders of the Collector regarding the method of manufacture and the conduct of his business generally.Note. - Rules 142 to 147 will not apply to the areas comprised within the municipality and cantonment of Shillong and in the Shillong administered areas vide the Note at the beginning of these rules.Manufacture and sale of fermented tari