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State of Nagaland - Section

Section 37 in The Nagaland Excise Act, 1967

37. Inspection of places of manufacture and sale.

- The Excise Commissioner or a Collector or any Excise or Police Officer, not below such rank as the State Government may, by notification prescribe, may enter and inspect at any time by day or by night any place in which any licensed manufacturer carries on the manufacture of or stores any intoxicant and any place in which any intoxicant is kept for sale by any licensed person any may examine accounts and registers, and may examine, test, measure or weigh any measures, weights, testing instruments, materials, stills, utensils, implements, apparatus or intoxicant found in such place.