310. Licensee bound to observe Excise laws, rules and conditions of licence.
- (i) The holder of a licence, permit or pass shall be bound by the conditions thereof and shall observe all Excise laws, rules and conditions of the licence, all directions, prohibitions for the time being in force whether such directions, prohibitions and rules be embodied in the conditions of his licence, permit or pass or not, and all directions orders and prohibitions contained in rules lawfully made under the Excise laws of which he shall have received due notice.(ii)If it is found that at any time the medicated wines or spirit are being sold by chemist or druggists as wine or spirit rather than as a tonic or medicine, it will be open to the Collector to withdraw the chemists licence for selling of medicated wines or spirits in addition to any other penalty that may be inflicted under Section 61 of the Assam Excise Act, 2000.
