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State of Assam - Section

Section 273 in The Assam Excise Rules, 2016

273. Inspection of country spirit shops.

- In inspecting retail country spirit shops it will be the first duty of the inspecting officers to prove the strength of all spirit found in a retail vendor's shops and next to ascertain whether the quantity agrees with that shown in the shop accounts. Any serious violation regarding dilutions of country spirit must be at once reported to the Superintendent of Excise or Deputy Superintendent of Excise as the case may be and the diluted spirit should be attached. A sample bottle should be sent to the warehouse or to the Chemical Examiner (Excise), Assam for chemical analysis. The sample shall be taken in presence of the licensee or his agent. If the strength be found in order the attached spirit shall be released.