Section 792(9)(b) in Rules under the United Provinces Excise Act, 1910

[Cites 0, Cited by 0] [Section 792(9)] [Section 792] [Entire Act]

State of Uttar Pradesh - Subsection

Section 792(9)(b) in Rules under the United Provinces Excise Act, 1910

(b)An application for every quantity of spirit required to be removed from the distillery under this rule must be made in writing to the officer-in-charge of the distillery who shall record thereon the quantity and strength of the spirit taken and make a note of the same in his diary and other relevant distillery registers.

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State of Uttar Pradesh - Subsection

Section 792(9)(b) in Rules under the United Provinces Excise Act, 1910