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State of Bihar - Section

Section 49 in Bihar and Orissa Excise Rules, 1919

49.

Licences for the retail sate of liquor at any place within [3.2 K.M.] [Substituted for 2 miles.] of the border of another district shall not be granted unless the Collectors of both districts concur, or, if they fail to concur, unless the Excise Commissioner so directs.