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[Cites 0, Cited by 0] [Section 249] [Entire Act]

State of Assam - Subsection

Section 249(18) in The Assam Excise Rules, 2016

(18)The District Collector or Sub-divisional Officer by whom the settlement is made shall deliver each licence to the person entitled to receive it, after satisfying himself that the amount of security and licence fees have been duly deposited. He shall take the receipt on the counterfoil of the licence. In these cases, where the licensees are illiterate, and unable to sign, their thumb impressions shall be taken on the counterfoil.