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State of Nagaland - Section

Section 250 in Nagaland Excise Rules

250. Restaurant licences.

- Restaurant licences may be granted by the Deputy Commissioner with the previous sanction of the Excise Commissioner on fees prescribed in Rules 224 and 225 of these rules for bona fide restaurants in which meals are provided but there is no sleeping accommodation for visitors, permitting retail sale of foreign liquor for consumption on the premises to persons taking meals in the restaurant.