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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Tripura - Subsection

Section 31(1)(b) in The Bengal Excise Act, 1909

(b)if any site referred to in the said list is not at the time used for the retail sale of spirit, cause a notice to the effect that it is proposed to grant a licence for the retail sale of spirit thereat, or in the vicinity, for the next period of settlement, to be proclaimed in the locality by beat of drum;