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State of Assam - Section

Section 78 in Instructions Relating to Liquor

78. Where in force.

- The system may be employed in any district or part of a district as the Provincial Government or the Governor of Assam may direct. It is especially suited to thinly-populated jungle areas remote from a distillery, or to tracts liable to periodical inundation, and to those parts of the country where facilities exist for illicit distillation and where excise control and supply of distillery liquor are difficult.