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State of Nagaland - Section

Section 213 in Nagaland Excise Rules

213. Transfer of sub-lease.

- No transfer of sub-lease (whether entire or partial) of a licence shall be made except with the previous sanction of the Deputy Commissioner. The Deputy Commissioner shall not allow such transfer or sub-lease unless good and sufficient reason has been shown to his satisfaction and unless the transferee or sub-lessee is in his opinion fit and qualified to hold such licence. The transfer of sub- lease when sanctioned, should be reported to the Excise Commissioner.