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State of Nagaland - Section

Section 169 in Nagaland Excise Rules

169. Shops not to be maintained unless justified by average sale.

- Except with the special sanction of the Excise Commissioner, a retail country spirit shop in contract supply areas or a ganja shop shall not be maintained unless there is a minimum average consumption of three reputed quart bottles of liquor per diem, or of one Kilo of ganja per mensem.Location of Shops