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State of Assam - Section

Section 108 in Assam Excise Rules, 1945

108. Vessels for storage of spirit in warehouses.

- The vessels used for storage of spirit intended for human consumption must be from, wooden or glass-enamelled or glass-lined metal vessels. Spirit in warehouses shall ordinarily be stored in vats or iron 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 or bonded or otherwise distinctly marked on each cask. The contractor shall supply these articles and all other appliances, which may be required for the storage, blending, reducing or issue of spirit, and shall bear the cost of aforesaid operations.