Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 91 in The Assam Excise Rules, 2016

91. Issue of foreign liquor.

- Foreign liquor shall be issued to the licence holder only and in the presence of the officer-in-charge.Pass is necessary for removal of liquor. - The licensee shall remove all bottled liquor from the manufactory or bonded warehouse within 3 months after it is bottled. No liquor shall be removed from a warehouse or manufactory except under a pass granted by the Excise Commissioner.