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State of Jharkhand - Section

Section 30 in Bihar Excise Act, 1915

30. Preparation of list of places for which it is proposed to grant licensees for the retail sale of spirit.

- Before the expiration of every period for which existing licence for the retail sale of spirit or tari are in force, the Collector shall prepare a list, in a form prescribed by the Board, showing what licences it is proposed to grant for the retail sale of spirit or tari for consumption on the vendors' premises for the next period of settlement.