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[Cites 0, Cited by 0] [Section 500(4)] [Section 500] [Entire Act]

State of Assam - Subsection

Section 500(4)(c) in The Assam Excise Rules, 2016

(c)If the Government sanctions opening of a Distillery in any area, the Excise Commissioner shall take necessary steps to establish the distillery under section 15 of the Assam Excise Act, 2000 and inform the applicant and the Collector of the district in which the distillery is to be opened. He shall also inform the applicant the amount of security to be furnished by him/her for the due performance of the conditions on which a license may be granted to him. The amount of security deposit may be fixed at fifty percent of the Distillery licence fee or more according to the volume of business.