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 308] [Entire Act]

State of Assam - Subsection

Section 308(1) in Assam Excise Rules, 1945

(1)The holder of a licence for retail sale of foreign liquor for consumption whether 'on' or 'off' the premises shall not keep or sell such liquor in 'quart' bottles containing less than 22 ounces or in 'pint' bottles containing less than 11 ounces of such spirit or except in sealed and capsuled bottles having their seals and capsules intact.