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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Assam - Subsection

Section 52(c) in The Assam Excise Rules, 2016

(c)the applicant satisfies the Commissioner of Excise that the proposed building, plant and apparatus to be used in connection with storing, blending, compounding, bottling and issuing of spirits are built in accordance with the relevant regulations applicable thereto and that due precaution has been taken against the fire.