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State of Assam - Section

Section 278 in Assam Excise Rules, 1945

278. Temporary bar licences.

- A temporary bar licence for theatres, cinemas, race-meets, social gatherings, fair and festivals and for other similar purposes may be granted by the Collector with the previous sanction of the State Government on payment of prescribed fee; provided that no such licence shall be granted for a period exceeding three months at a time.