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State of Assam - Section

Section 270 in Assam Excise Rules, 1945

270. Place and manner of payment of duty.

- When the duty on an intoxicant is to be paid before removal from a distillery or Excise warehouse the payment must be made into the local treasury, or a treasury approved by the Collector of the district in which such intoxicant is to be sold or consumed, either by direct payment or by money order. Advance deposits on account of duty may also be made with the permission of the Collector.