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State of Assam - Section

Section 189 in Assam Excise Rules, 1945

189.

Licences for the sale of foreign liquor for consumption on, or, off the vendor's premises shall be granted only in places where there is a proved demand on the part of a class of drinkers accustomed to foreign liquor, e.g., in large industrial and business centres, or in Urban areas where there is a class of consumer specially accustomed to drinking such liquor.