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[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of Assam - Subsection

Section 212(1) in The Assam Excise Rules, 2016

(1)A wastage allowance of not exceeding a quarter (0.25%) percent shall be made for actual loss in transit by leakage and evaporation of spirit. The allowance shall be determined by deducting from the quantity despatched, the quantity received at the destination both quantities being stated in terms of London proof litres of spirit contents.