199. State Government may order settlement of shops otherwise than prescribed in these rules.
- Notwithstanding anything contained in these rules, settlement of all or any country spirit or ganja shop may be made in conformity with such procedure or on such terms or for such period, as the State Government or the Governor of Nagaland, as the case may be, may, from time to time, direct.Prohibition of grant of Retail Licences to certain persons
