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State of Jharkhand - Section

Section 17 in Bihar Excise Act, 1915

17. Payment of duty on removal from distillery, brewery, warehouse or other place of storage.

- No intoxicant shall be removed from any distillery, brewery, warehouse or other place of storage licenced, established, authorised or continued under this Act, unless the duty (if any) payable under Chapter V has been paid or a bond has been executed for the payment thereof.