Section 17 in The Himachal Pradesh Excise Act, 2011
17. Prohibition of removal of liquor manufactured or stored in a distillery, brewery or warehouse etc.
- No liquor manufactured or stored in any distillery, brewery, winery or warehouse or any other place of storage stablished or licensed under this Act shall be removed therefrom unless the excise duty or, as the case may be, the countervailing duty, if any, levied and payable under section 36 has been paid or a bond, as prescribed, has been executed for payment thereof.
