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State of Assam - Section

Section 29 in The Assam Excise Act, 2000

29. Ascertainment of local public opinion.

- Before the licences are granted in any year of the retail sale of any intoxicant, the Collector shall take measures, in accordance with rule to be made by the State Government in this behalf as may best enable him to ascertain local public opinion in regard to the licensing and location of shops.