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State of Assam - Section

Section 302 in The Assam Excise Rules, 2016

302. Name of salesmen and agents to be endorsed on licence before employment.

- No licensee for the retail vend of any intoxicant other than (1) the licensee of a Hotel, Restaurant, Bar, Club or (2) a chemist or druggists holding a licence or permit under the Act, shall allow any person to conduct sale in his licensed premises or to carry any intoxicant on his behalf unless the names of such persons have been previously submitted to the Collector or the Sub-divisional Officer or the Superintendent of Excise for approval and endorsed by him on the licence.