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State of Assam - Section

Section 262 in Instructions Relating to Liquor

262. Compensation for closure of shops.

- Compensation for the closing of shops is not to be treated in account as a deduction from the amount of tax payable by holders of licences, but the sum is to be paid to the party entitled to it and charged in the p public accounts as a payment, Compensation will be granted by district offices under the orders of the Excise Commissioner.