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[Cites 0, Cited by 0] [Section 937] [Entire Act]

State of Uttar Pradesh - Subsection

Section 937(2) in Rules under the United Provinces Excise Act, 1910

(2)The place of storage shall, at all times, be open to inspection by an officer of the Excise Department not below the rank of an Excise Inspector or other officer authorized by the collector in this behalf and shall be under Government lock; the key of which shall remain in the custody of the Excise Inspector of the circle. The licensee shall, however, be responsible for the safe custody of the stock of Bhangs, and may put his own lock on along with the Government lock or take such other precautions for the safety of his stock as he thinks. All Bhang shall be stored as to be free from damp.