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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Mizoram - Subsection

Section 93(3) in Mizoram Excise Rules, 1983

(3)Fastening for locks. - The distiller shall provide and maintain suitable and secure fastenings wherever the Commissioner may deem necessary, to all stills, spirit receivers, vats and other receptacles, fermentation rooms, store rooms, pipes, etc. to the satisfaction of the Commissioner for the attachment of locks to be provided by Government. The keys of all such locks shall be retained by the Officer-in-charge. The distiller, shall attach his own locks to all rooms used for the storage of spirit and may, if he so desires, also attach his own lock to any other fastening, but shall be bound immediately to remove those locks, when required by the Officer-in-charge, to allow free inspection.