491. Periodical stock taking and levy of duty on excess deficiency.
- The Superintendent of Excise or in his absence, the officer-in-charge of the bonded warehouse shall take stock of all spirits in the warehouse on the last day of the March, June, September and December in each year or on the preceding day, of the last day be a Sunday or a holiday prescribed under Rule 476 and licensee shall pay to the State Government duty at the rates imposed under Section 20 of the Act on all spirits which may not be forthcoming and for which he may be unable to account for the satisfaction of the Excise Commissioner in excess of as an allowance of 0.25% which shall be made to him for wastage. Wastages for the purpose of collection of duty on the excess as aforesaid shall be calculated annually, that is at the end of each financial year for which the license is in force.Provided that if it shall be proved to the satisfaction of the Excise Commissioner or of such officer as he shall appoint that such deficiency in excess of half percent (0.5%) has been caused by accident or other unavoidable cause, the payment of duty at the above rate on such deficiency may not be required.
