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State of Assam - Section

Section 134 in The Assam Excise Rules, 2016

134.

Licences for possession of denatured spirit for domestic or business purposes, in excess of the quantity fixed as the limit of private possession shall be granted and issued by the Collector with the previous sanction of the Excise Commissioner on payment of annual licence fee of Rs.5,000.00 ((Rupees five thousand only) for possession of such quantity as may be specified in each case by the Collector. The licence shall be renewed annually by the Collector with the previous sanction of the Excise Commissioner if there is nothing adverse against the licensee and on payment of annual licence fees.Medicated Wines