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State of Bihar - Section

Section 53 in Bihar and Orissa Excise Rules, 1919

53.

Licences for the retail sale of any excisable article shall not ordinarily be granted-
(a)to any persons who have been convicted by a Criminal Court of a non bailable offence, or
(b)to former licensees who are in arrears to Government, or whose conduct has been found to be unsatisfactory, or who have been found guilty of any serious breach of the conditions of their licences.