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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(4) in The Madhya Pradesh Distillery Rules, 1995

(4)Transit Wastage. - An allowance shall be made for the actual loss in transit by leakage or evaporation of spirit transported from distillery of distillery to warehouse, warehouse to warehouse in this State or exported in drums/tankers, at a rate not exceeding the maximum quantities specified below-
Distance Maximum rate of wastage allowance
In Drums:  
(i) Up to 250 Kilometers 0.3 per cent.
(ii) Above 250 Kilometers but not exceeding 500 kilometers 0.4 per cent.
(iii) Above 500 Kilometers 0.5 per cent.
In Tankers :  
(iv) Upto 250 Kilometers 0.1 per cent.
(v) Above 250 kilometers 0.2 per cent:
Provided that there shall be no allowance of transit wastage on spirit received from a distillery to warehouse situated within the premises of the same distillery or warehouses receiving liquor within warehouse premises by actual measurement. But where a tanker transport spirit from Distilleries for two or more warehouses, the transit loss shall be accounted for at the last warehouse on the total quantity which was transported from the distillery at a time in a single consignment :Provided further that the Excise Commissioner may reduce the above scale for any warehouse.