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 40] [Entire Act]

State of Jharkhand - Subsection

Section 40(1) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(1)The wholesaler of country liquor, shall submit to the licensee (a country liquor manufactory), a demand for issue of country liquor or spiced country liquor. The Excise Commissioner may allow the supply of country liquor directly to retailers from country liquor manufactory.