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State of Assam - Section

Section 126 in Instructions Relating to Liquor

126. Result of sales or settlements to be reported.

- The result of the sales or settlements shall be reported to the Excise Commissioner in the prescribed form directly after the conclusion of the sales or settlements, as the case may be, resales or resettlements being reported later separately as each batch is concluded. Settlements effected by Sub-divisional Officers should be reported to the District Collector, who will forward the reports for each sub-division separately to the Excise Commissioner with his remarks, if any.