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State of Maharashtra - Section

Section 27 in The Maharashtra Prohibition Act

27. Intoxicant or hemp not to be removed from warehouse, etc.

No intoxicant , hemp, mhowra flowers or molasses shall be removed from any distillery, warehouse or other place of storage established or licensed under this Act, except under a pass and unless the duty, if any, imposed under the provisions of this Act, has been paid or a bond has been executed for the payment thereof.