Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 468 in The Assam Excise Rules, 2016

468. Vessels for storage of foreign liquor in warehouse.

- The vessels used for storage of foreign liquor intended for human consumption shall be iron, wooden or glass lined metal vessels or in bottles of approved by the Excise Commissioner. Foreign liquor in warehouse shall ordinarily be stored in vats or tanks, but casks may with the permission of the Excise Commissioner be used, in which case the distinguishing mark of the warehouse, the serial number of the cask and its capacity shall be cut of branded otherwise distinctly marked on each cask. The licensee shall supply these articles and all other appliances which may be require for the storage blending, reducing or issue of the foreign liquor and shall bear the cost of the aforesaid operation.