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State of Nagaland - Section

Section 175 in Nagaland Excise Rules

175. Places where foreign liquor 'on' licences may be granted.

- 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.