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State of Nagaland - Section

Section 108 in Nagaland Excise Rules

108. Vats to be provided with dipping rods and to be gauged.

- All vats in the warehouses must be so placed as to admit of the contents being accurately gauged or measured, and must be fitted to the satisfaction of the Excise Commissioner with proper dipping-rods, so adjusted to fix dipping places that the contents thereof may at any time be ascertainable. The vats shall also be gauged in such manner as the Excise Commissioner may from time to time direct; and no vessels shall be used as a store vat until it has been gauged and the gauging has been checked by the Superintendent of Excise or such other officer, as the Excise Commissioner may appoint.