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[Cites 0, Cited by 0] [Section 37(7)] [Section 37] [Entire Act]

State of Punjab - Subsection

Section 37(7)(b) in The Punjab Brewery Rules, 1956

(b)When the beer that is the subject of the claim has left the entered premises of the licensee, there shall be made from the actual quantity in litres of such beer a deduction, equivalent to such amount of added water as the report of the Chief Chemist, Central Revenues, Control Laboratory, New Delhi, may show to be in beer. From the quantity remaining, a further deduction of ten per cent shall be made. On the final balance, so obtained, the amount to be remitted or refunded shall be calculated. Refunds of duty on quantities of 455 litres of beer or less will not be granted.