Section 908 in Rules under the United Provinces Excise Act, 1910
908. 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 brewers, 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.
