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[Cites 0, Cited by 0] [Section 581] [Entire Act]

State of Assam - Subsection

Section 581(b) in The Assam Excise Rules, 2016

(b)Country Spirit manufactory shall make advance payment for the procurement of hologram to the Commissioner of Excise, Assam. They shall do so by way of a Demand Draft for 100% value of the holograms in favour of the hologram manufacturer. Along with the payment, the licensees referred in a) and b) above will also submit a requisition to the Commissioner of Excise, Assam for the number of holograms desired by them. Once this requisition is approved by the Excise Commissioner, a pass will be issued authorizing the supply of holograms to the concerned manufactory, brewery or country spirit warehouse under an invoice raised by the manufacturer in the name of the indenter. The Demand Draft received from the manufactory, brewery or country spirit warehouse would then be handed over to the manufacturer by the Commissioner of Excise. The manufacturer shall arrange to dispatch the holograms within 72 hours of receiving such intimation from the Excise Commissioner. Payment for rejected labels, if any, will be adjusted against the subsequent payment. On receipt of the Holograms, the Excise Officer in charge of the Foreign Liquor manufactory, Brewery / Country Spirit manufactory shall confirm the receipt through a verification certificate.
(ii)The spools of Holograms so received from the manufacturer shall be stored securely within the bonded premises of the Foreign Liquor manufactory, Brewery / Country Spirit manufactory, under the joint supervision of the Excise Officer in charge of the manufactory, Brewery / manufactory, and the licensee of the manufactory / manufactory or his authorized representative.