Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Nagaland - Section

Section 198 in Nagaland Excise Rules

198. Subsequent changes of site.

- After the settlement proposals have been sanctioned by the Excise Commissioner, no change of site shall, ordinarily, be made but the Deputy Commissioners are authorised to accord sanction to changes of site when they consider that such changes are absolutely necessary. Any such change of site should, however, be reported to the Excise Commissioner.