Section 300(1)(iv) in Nagaland Excise Rules

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State of Nagaland - Subsection

Section 300(1)(iv) in Nagaland Excise Rules

(iv)When a shop licensed for the vend of any intoxicant upon which duty is imposed under Chapter V of the Act, or under the Indian Tariff Act, 1934, is closed, the Deputy Commissioner shall calculate the average daily sale in the shop licensed or the sales during the previous month of the year and profit of the vendor on such daily sales after deducting from the average total sale proceeds, the amount of average daily license fees, the duty, the cost price and contingent expenses at 6 per cent of the sale proceeds, compensation shall then be granted at the rate of such daily profit for the number of days during which the shop remains closed.

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State of Nagaland - Subsection

Section 300(1)(iv) in Nagaland Excise Rules