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State of Assam - Section
Section 368 in The Assam Excise Rules, 2016
368. Limits exceeding retail sale.
- Notwithstanding the provisions of Rule 367, person licensed to sell by retail the intoxicants specified in the first column of the subjoined table and licensed chemist may sell such intoxicants to the persons mentioned in the second column in quantities not exceeding those indicated in the third column:| Intoxicant | Persons | Quantity | |
| 1. | Any intoxicant other than foreign liquor | A persons specially licensed or holding a permitto possess a quantity exceeding the limit of retail sale. | The quantity specified in the licence or permit. |
| 2. | Denatured spirit | Licensed vendor of denatured spirit | The quantity specified in the licence or permit. |
| 3. | Rectified spirit | Licensed vendor of rectified spirit | The quantity specified in the licence or permit. |