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State of Nagaland - Section

Section 132 in Nagaland Excise Rules

132. Manufacture and sale permitted only on licensed premises.

- The holder of an outstill licence is prohibited from manufacture or selling country spirit elsewhere than at the premises specified in his licence, and he shall not open a branch shop without a separate licence from the Deputy Commissioner. Spirit in transit from an outstill to a branch shop must be covered by a pass (either general or special) granted by the Deputy Commissioner.