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State of Bihar - Section

Section 52 in Bihar and Orissa Excise Rules, 1919

52.

Licences for the sale of foreign liquor for consumption on the vendor's premises shall only be granted in places where there is a proved demand on the part of a class of drinkers accustomed to foreign liquor, e.g., in large industrial centres, or in towns where there is a population specially accustomed to drinking such liquor.Prohibition of grant of retail licences of certain persons