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State of Assam - Section

Section 41 in Assam Opium Rules

41. Fees for licences.

- The fees for licences mentioned in Rule 35 shall be paid as follows :Manner of realising. - The vend- fee for opium will be paid in along with the duty and cost price at the time of issue of excise opium from the Government treasury. Each licensed vendor will be required to deposit as security at the time of settlement not less than one month's and not more than two months' vend-fees on the full ration of the shop. The security which will be required for each shop shall be decided by the Deputy Commissioner with the sanction of the Commissioner and shall be announced before the sale. If not forfeited under the provisions of Rule 45 it will be refunded to the licensed vendor towards the end of the year, or transferred to another shop at his request.