Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(16) in The U.P. Bottling of Foreign Liquor Rules, 1969

(16)All persons entering a bonded warehouse for the bottling of Indian made foreign liquor shall be under the orders of the Excise Inspector incharge in respect of their conduct and proceedings within the warehouse and shall be liable to search on their quitting the premises at the discretion of the Excise Inspector incharge.