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State of Nagaland - Section

Section 137 in Nagaland Excise Rules

137. Licences for sale of fermented tari.

- Licences for the sale of fermented tari will be settled by the Deputy Commissioner under the auction system and issued in the prescribe form.Note 1. - Rule 136 shall also apply to licensed vendors of fermented tari.Note 2. - Unfermented tari is exempted from all provisions of the Act.Possession of Country spirit by private persons on special occasions in excess of limits allowed by Section 16 of the Act