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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(1) in The Bihar Prohibition And Excise Act, 2016

(1)No new licenses shall be issued to any manufactory, distillery, molasses manufactory, brewery, bottling plant etc;Provided that the Collector may issue a license or permit, as the case may be, only for intoxicants that may be declared as such by the State Government under Section 3 of this Act.