Section 91(vi) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
(vi)[ the maximum quantities in London-proof litres of alcohol and alcoholic content in unfinished and finished preparations and the maximum quantities by weight of opium, Indian hemp or other narcotic drugs and their content in unfinished and finished preparations, which are likely to remain in the manufactory at one time;] [Substituted by G.S.R. 941, dated 24th July, 1975.]
