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[Cites 0, Cited by 1] [Section 30] [Entire Act]

Bengal Presidency - Subsection

Section 30(1) in Bengal Excise Act, 1909

(1)The State Government may, subject to such conditions and restrictions as may be prescribed, select, from time to time, new sites in any local area for grant of a license for the retail sale of spirit at such new site or in the vicinity thereof having regard to public demand.