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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jharkhand - Subsection

Section 41(2) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(2)Affixture of Hologram : - (1) The licensee of the country liquor bottling plant shall affix, on every sealed and labeled bottle of country liquor, a Hologram/EAL according to the provisions regarding Hologram/EAL. The Hologram shall be affixed over the cap of the sealed bottle in such a way as to make it impossible to remove the Hologram/EAL without damaging it, or to remove the cap without damaging the Hologram/EAL. The Hologram/EAL shall be affixed during the ordinary working hours of the manufactory. No bottle containing country liquor shall be removed from the manufactory, without a Hologram/EAL affixed to it. This mandatory provision regarding affixing Hologram EAL, can be altered or changed or relaxed by Excise Commissioner according to the prevalent situation or exigencies;