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State of Assam - Section

Section 143 in Assam Excise Rules, 1945

143. Manufacture and sale permitted only on licensed premises.

- The holder of an outstill licence is prohibited from manufacturing or selling country spirit elsewhere than at the premises specified in his licence, and he shall not open a breach shop without a separate licence from the Collector. Spirit in transit from an outstill to a branch shop must be covered by a pass (either general or special) granted by the Collector.