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State of Assam - Section

Section 129 in Instructions Relating to Liquor

129. Licence to be given to licensee by the Excise Settlement Officer.

- The Collector or Sub-divisional Officer by whom the excise settlement is made is required to deliver each licence to the person entitled to receive it, after satisfying himself that the amount of licence fee payable in advance has been duly paid or the security duly deposited. He shall take his receipt on the counterfoil of the licence. In those cases in which licences are illiterate, and unable to write their names, their thumb impressions should be taken on the counterfoils. The names of the salesmen should be endorsed on the licences as well as on the counterfoils.