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State of Assam - Section

Section 131 in Instructions Relating to Liquor

131. Register of convictions for drunkenness.

- A register showing the details of all cases in which persons have been convicted of drunkenness and of irregularities discovered in connection with such conviction as well as of the action taken against the licensees for permitting it, shall be maintained in district and sub-divisional excise offices in the prescribed form. This register shall be produced for the inspection of the officer presiding at the annual salts.