Section 2 in The Assam Bonded Warehouse Rules, 1965
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context-(i)"Act" means the Assam Excise Act, 1910 (Eastern Bengal and Assam Act 1 of 1910);(ii)"Bonded warehouse" means the premises or any part of the premises approved and licensed for deposit or storage of spirits on which duty has not been paid;(iii)All other expressions mentioned in these rules but not defined herein, shall have the same meaning as in the Act and other rules made thereunder.
