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] [Entire Act]

State of Odisha - Section

Section 21 in The Orissa Excise Rules, 1965

21. Export to be subject to certain conditions.

(1)Country spirit may be exported only under a bond for the payment of duty and with the per mission of the Commissioner which will not be given without the concurrence of the authorities of the place to which the spirit is to be taken.
(2)Rules 9 to 13 shall, so far as may be, apply to such exports.C. Transport