Section 300(1)(iii) in Nagaland Excise Rules

[Cites 0, Cited by 0] [Section 300(1)] [Section 300] [Entire Act]

State of Nagaland - Subsection

Section 300(1)(iii) in Nagaland Excise Rules

(iii)When a shop licensed for the vend of intoxicant upon which no duty is imposed under Chapter V of the Act, is closed, the compensation shall be calculated on the monthly fee payable for the licences and shall be a sum equivalent to the amount payable for the days during which the shop remains closed plus 10% of that amount for loss of profit. The Commissioner of Excise shall determine the compensation on the merits of each case.

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State of Nagaland - Subsection

Section 300(1)(iii) in Nagaland Excise Rules