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State of Sikkim - Section

Section 10 in Sikkim Excise Act, 1992

10. Licence required for manufacture and sale of excisable articles.

- The Excise Commissioner may grant a licence for -a. the manufacture of excisable articles;b. the bottling of liquors;c. the working of distillery or brewery;d. the possession or use of any materials, namely still, utensils, implements or apparatus whatsoever for the purpose of manufacturers and sale of any excisable articles.