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State of Assam - Section

Section 494 in The Assam Excise Rules, 2016

494. Conviction and consequence cancellation of licence.

- If a licensee is convicted on prosecution before a magistrate of any offence against the act or other law and rules made thereunder for the time being in force and relating to the Excise Revenue, it shall be lawful for the Excise Commissioner to declare his licence cancelled.