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State of Assam - Section

Section 467 in The Assam Excise Rules, 2016

467. License to supply weighing machines.

(1)The Licensee shall also supply weighting machines for use in warehouse, for ascertaining the capacities and contents of casks or drum received from the distillery.
(2)No weighting machine shall be used which has not been approved by the Excise Commissioner and the licensee shall take immediate steps for setting right a machine which is found to have become incorrect or gone out of order.
(3)Standard weight equal to the weight of full drum of the maximum size must also be supplied by the licensee at every such warehouse.
(4)As the platform of movable weight machines are often considerably above the floor level, a properly made ramp must be provided for each machine so that the machine may not be injured by the rolling of casks up the planks resting on the side of the platform.