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State of Madhya Pradesh - Section

Section 14 in The M.P. Bhang Rules, 1960

14. Transit losses.

- If in transit between the storehouse and warehouse any loss should occur it will be written off under the orders of the District Excise Officer when not exceeding [thirty five grams] [Substituted by Notification No. 2625-518/VSR dated 12-9-1961.] per individual bag, and under the orders of the Collector when exceeding [thirty five grams] [Substituted by Notification No. 2625-518/VSR dated 12-9-1961.] but not [Sixty grams] [Substituted by Notification No. 2625-518/VSR dated 12-9-1961.] per individual bag and under the orders of the Excise Commissioner or any officer authorised by him, exceeding [Sixty grams] [Substituted by Notification No. 2625-518/VSR dated 12-9-1961.] :Provided that not more than [x x x] [Omitted by No. B-1-52-89-CT-VSR dated 25-3-1991.] five [Kilograms] [Substituted by Notification No. 2625-518/VSR dated 12-9-1961.] of bhang and [* * *] [Omitted by No. B-1-52-89-CT-VSR dated 25-3-1991.] ten [kilograms] [Substituted by Notification No. 2625-518/VSR dated 12-9-1961.] of bhang in one consignment shall be written off by the District Excise Officer and the Collector, respectively.Issues from The Warehouse