Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 228] [Entire Act] State of Assam - Subsection Section 228(vi) in The Assam Excise Rules, 2016 (vi)Tare to be checked and reported. When the drum of casks is emptied, its tare should be checked and reported to the distillery officer if the difference exceeds half kilogram.
