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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Assam - Subsection

Section 96(c) in The Assam Excise Rules, 2016

(c)The officer-in-charge wherever necessary shall weigh the empty casks and the casks filled with spirit and record the weights in a register. If the check by weighment shows any excess or deficiency of more than two litres of liquor, the same should be re-measured.