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State of Assam - Section

Section 464 in The Assam Excise Rules, 2016

464. Withdrawal of staff and establishment and prohibition to issue spirit.

- In case a licensee ceases issuing foreign liquor for a period exceeding one month, the Excise Commissioner may withdraw the establishment stationed at the warehouse and may prohibit all further issue of spirits until the licensee has given him fifteen days' notice in writing of the date on which he propose to recommence the issue of spirits.