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State of Nagaland - Section

Section 296 in Nagaland Excise Rules

296. Sign boards.

- Except in the case of hotels, restaurants, clubs, railway refreshment rooms, and the premises of chemists or druggists holding the excise licence or permits, there shall be fixed in a prominent position at the entrance of all premises licensed for the retail vend of any intoxicant, a sign board showing in large characters, the intoxicants, sold therein, the name of the vendor, the period of currency of the licence, and in the case of country spirit shops the strengths, if any, prescribed for retail vend and in the case of country spirit, ganja and bhang shops, the current retail prices.Accounts to be maintained by licensees