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State of Assam - Section

Section 281 in Assam Excise Rules, 1945

281. Dak Bungalows retail 'on' Licences.

- Dak bungalow licences may be granted by the Collector, with the previous sanction of the State Government, to dak bungalow khansamas on fees prescribed in Rules 244 and 245 supra. They cover retail sale of foreign liquor for consumption on the premises only to bona fide occupants of the dak bungalow.