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State of Nagaland - Section

Section 249 in Nagaland Excise Rules

249. Licences.

- Hotel licences permitting the retail sale of foreign liquor for consumption on the premises shall be granted by the Deputy Commissioner with the previous sanction of the Excise Commissioner on fees prescribed in Rules 224 and 225 of these rules for hotels possessing bona fide residential accommodation. Sales under such licences shall be confined to persons actually residing in the hotel for their use and to persons taking meals therein.