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State of Sikkim - Section

Section 18 in Sikkim Excise Act, 1992

18. Transfer of exclusive privilege.

- a. A grantee of an exclusive privilege under section) 17 shall not let or assign under that section to do so"b. Such letting or assignment shall be made only to a person approved by the Excise Commissioner.c. The lessee or assignee shall not exercise any right as such unless and until Excise commissioner has, upon his application, granted him a licence to do so.