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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Assam - Subsection

Section 71(2) in The Assam Excise Act, 2000

(2)When in any prosecution under Section 58 any licensed vendor is charged with permitting drunkenness or intoxication in his shop or in any public room of his business premises, and it is proved that any person was drunk or intoxicated in such shop or room, it shall lie upon such vendor to prove that he and the person employed by him took all reasonable steps for preventing drunkenness or intoxication in such shop or room.