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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Assam - Subsection

Section 156(a) in The Assam Excise Rules, 2016

(a)There shall be cut or branded or otherwise distinctly marked on each cask or other vessel containing spirit issued from a distillery or warehouse, as well as the number or distinctive mark of the distillery or warehouse, as well as the number of cask or vessel and its capacity, the actual quantity and strength of its contents shall be noted on a ticket affixed to each cask or vessel. Marks other than those specified above shall be obliterated.