Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 17 in Instructions Relating to Liquor 17. Licence fee. - The licence fee for the manufacture of perfumes and toilet preparations containing India-made rectified spirit is stated in Excise Rule 260. The licence shall be issued in Form No. 20 of Assam Schedule XXXI (S.I-Foreign Liquor).B.-Country spirit
