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] [Section 240] [Entire Act]

State of Nagaland - Subsection

Section 240(ii) in Nagaland Excise Rules

(ii)A pass fee at the rate of Rs. 0.30 paise per bulk litre payable in advance shall be charged for the issue of passes for the import into Nagaland of denatured spirit in accordance with Rule 28 of these rules. The same rates of pass fees shall also be levied for issue of passes for transport of denatured spirit manufactured in Nagaland.