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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jharkhand - Subsection

Section 31(4) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(4)The holder of license of a country liquor bottling plant after bottling of country liquor shall pay a fee of Rs. 0.20/- (Twenty Paise) per bottle as fee for bottling on the quantity of liquor so bottled by adjustment to the credit of the State Government in the same account register as mentioned in sub rule (3) above.