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[Cites 0, Cited by 0] [Section 70A] [Entire Act]

State of Rajasthan - Subsection

Section 70A(1) in The Rajasthan Distilleries Rules, 1977

(1)An application for the removal of country spirit or Indian made foreign spirit from the store-room to the matured spirit warehouse must be made in writing to the officer-in-charge. The application on presentation, must specify the serial number of each cask/vat and before removal takes place, must be completed by specifying for each cask/vat its full capacity the quantity and strength of the spirit it contains.