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State of Assam - Section

Section 108 in Instructions Relating to Liquor

108. Consideration of tenders.

- Tenders received from persons in the "Debarred List" (see Department Instructions below) or from foreigners not domiciled in the Province should not he placed before the Advisory Committee for consideration. All other tenders should be considered by the Committee but shop should not be settled with persons of bad character or with persons whom the officer conducting the settlement in consultation with the Advisory Committee, may consider undesirable.Note.-A ganja gola is a shop for the purpose of this rule.