Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Assam - Subsection

Section 74(9) in Instructions Relating to Liquor

(9)Transfer of lessee-manager. - Subject to the continuance of the shop a lessee-manager will continue to hold the licence so long as his work is satisfactory. He will, however, be liable to transfer to another shop under the order of the Deputy Commissioner as an alternative to the cancellation of his licence if his work is found unsatisfactory.