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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Assam - Subsection

Section 75(12) in Instructions Relating to Liquor

(12)Stock of liquor. - The vendor must ordinarily keep ready for sale sealed bottles containing 8 and 4 drams. Quantities smaller than 4 drams may for the present be sold in open bottles, but the liquor so sold must be taken from a sealed bottle opened for the purpose. The vendor may to this end have in stock at any time only one open bottle of each strength of liquor. The lessee in selling such smaller quantities need not use dram measure as the graduations are at the various dram levels.