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State of Assam - Section

Section 268 in The Assam Excise Rules, 2016

268. Security deposit.

- In addition to annual licence fees, an advance deposit shall be realized from the wholesale, retail sale and bottling licensee of country spirit as security. The amount of security deposit for the wholesale and the bottling licensee to be fixed by the Excise Commissioner shall be equal to one month's average bill amount of such licensee. The Collector will fix the security deposit amount for the retail vendor of country spirit which will be equivalent to one month's Vend Fee on monthly Minimum Guaranteed Quota (MGQ). The security deposit will be liable to be forfeited for breach of any of the conditions of the licence or infringement of any of the Excise Rules. If not forfeited the security deposit will be refunded towards the end of the term of licence.