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State of Odisha - Section

Section 39 in The Orissa Excise Rules, 1965

39. Preparation of list of licences proposed to be granted for the next period of settlement to be completed by 20th October.

(1)On or before the 20th October the Collector shall prepare a list showing what licences it is proposed to grant for the retail sale of spirit or tari (today) for consumption on the vendor's premises for the next period of settlement.
(2)The said list shall specify, as accurately as may be possible, the locality of the premises to be licensed, and shall distinguish proposed new licences from existing licences, which it is proposed to renew.