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[Cites 0, Cited by 0] [Section 498] [Entire Act]

State of Assam - Subsection

Section 498(f) in The Assam Excise Rules, 2016

(f)"Microbrewery" means a small brewery situated in a place on the premises of IMFL retail 'On' hotel, irrespective of its star status, or IMFL 'On' restaurant licences issued under these Rules, where Draught Beer is manufactured and the same is served to their customers for consumption within the premises with an installed capacity of not more than one thousand liters per day.