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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Chattisgarh - Subsection

Section 26(1)(b) in Chhattisgarh Excise Act, 1915

(b)on spirit or beer manufactured in any distillery established or any distillery or brewery licensed under this Act -
(i)in accordance with such scale of equivalents calculated on the quantity of materials used, or by the degree of attenuation of the wash or wort, as the case may be, as the State Government may prescribe, or;
(ii)by a rate charged directly on the materials used;