Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Jharkhand - Subsection

Section 40(3) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(3)The Excise Officer-in-Charge of the manufactory shall issue transport pass/permit to the wholesale licensee/retailer, as the case may be, in Jharkhand Excise C.S Form no.-5 (appended to these rules.)