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State of Rajasthan - Section

Section 49 in The Rajasthan Brewery Rules, 1972

49. Destruction by accident.

- When any malt liquor on which duty has been charged or paid is destroyed by accidental fire or other unavoidable causes while the same is on the specified premises of a brewer, as given in his entry, the State Government may on proof of such loss to their satisfaction, remit or order to be repaid the duty so charged or paid.