Section 37 in The Assam Bonded Warehouse Rules, 1965
37. Periodical stock taking and levy of duty on excess deficiency.
- The Superintendent of Excise or in his absence, the officer-in-charge of the bonded warehouse shall lake stock of all spirits in the warehouse on the last day of March, June, September and December in each year or on the preceding day, if the last day be a Sunday or a holiday prescribed under Rule 22 and the licensee shall pay to the State Government duty at the rates imposed under Section 21 of the Act on all spirits which may not be forthcoming and for which he may be unable to account for the satisfaction of the Excise Commissioner in excess of an allowance of 1½ per cent which shall be made to him for wastage. Wastages for the purpose of collection of duty on the excess as aforesaid shall be calculated annually, that is, at the end of each financial year for which the licence is in force :Provided that if it shall be proved to the satisfaction of the Excise Commissioner or of such officer as he shall appoint that such deficiency in excess of 1½ per cent has been caused by accident or other unavoidable cause, the payment of duty at the above rates on such deficiency may not be required.
