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State of Assam - Section

Section 274 in The Assam Excise Rules, 2016

274. Regulation of supply of country spirit in bottles or in human grade plastic pouches.

- The supply of country spirit in bottles or in plastic pouches will be regulated as follows -
(1)The supply of country spirit to the retail licensed vendors will be supplied in ready filled and sealed bottles or pouches from the manufactory of the Excise warehouse at places approved by the State Government.
(2)Size of bottles: The bottles and pouches shall be graduated and of a size to contain 750 ml and 500 ml for glass bottles and plastic pouches respectively.
(3)Bottling or packaging: The bottling or packaging of country spirit shall be done by the contractor at 60 degree U.P. Each bottle and pouches shall be effectively and securely sealed with pilferage proof crown cork and labeled to show the strength of the country spirit. The words "ASSAM EXCISE" shall be inscribed on the cork and the label.
(4)Packing of bottles: The bottles and pouches will be packed in warehouse by the contractor in wooden or plastic boxes approved by the Excise Commissioner. Twelve quart bottles being packed in a case or box. The contractors will then seal each box with signboard or similar binding and mark clearly on the outside of each box the quantity and strength of the liquor contained therein with signature of the officer-in-charge.
(5)Duty etc: The cost price of liquor, duty thereon, vend fee and bottling charge shall be paid by the retail vendors.
(6)Monthly payment of spirit cost price and bottling charges to the spirit and bottling contractor of country spirit: The spirit supply and bottling contractor of country spirit shall be entitled to receive monthly the total amount deposited in their favour as spirit cost price and bottling charges during the preceding month. The amount due from the spirit supply and bottling contractor such as godown rent and any other dues may be paid by deduction from the amount of spirit cost price and bottling charges which is refundable to him by the State Government.Part - III Common Rules for Foreign Liquor and Country Liquor