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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(d) in The Orissa Excise Rules, 1965

(d)give such opportunity as he thinks to be required for the expression of opinion -
(i)by railway authorities on proposal for the grant of licences for shops near railway stations;
(ii)by forest officers, on proposals for the grant of licences for shops for supplying spirit or tari (today) to Scheduled Tribes inhabiting forests; and
(iii)by large employers of labour in tea garden, mills, factories, transport corporations and coal mines, on proposals for the grant of licences for shops for supplying spirit or tari (today) to their labourers.