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[Cites 0, Cited by 0] [Section 19D(2)] [Section 19D] [Entire Act]

State of Bihar - Subsection

Section 19D(2)(d) in Bihar and Orissa Excise Rules, 1919

(d)In case of consignments moved by road in motor lorries, the carrier or the consignor, or in the case of motor lorries owned by the user himself shall warn the driver of the lorry that the contents of the tanker or the drums, as the case may be, being carried by him are a deadly poison and not ordinary spirit or methyl alcohol.