Section 26(1)(b) in The M.P. Excise Act, 1915

[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(1)(b) in The M.P. Excise Act, 1915

(b)on spirit or beer manufactured in any distillery established or any distillery or brewery licensed under this Act-

(i)in accordance with such scale or equivalents calculated on the quantity of materials used, or by the degree of attenuation of the wash or wort, as the case may be, as the State Government may prescribe, or;

(ii)by a rate charged directly on the materials used;

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State of Madhya Pradesh - Subsection

Section 26(1)(b) in The M.P. Excise Act, 1915