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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Mizoram - Subsection

Section 127(2) in Mizoram Excise Rules, 1983

(2)If he fails so to remove all spirits within ten days of the receipt of written notice from the Deputy Commissioner, the cost of any establishment which it may be necessary to employ at the distillery or warehouse may be recovered from the defaulter; and if he shall fail to do so within one month the spirits shall be liable to forfeiture at the discretion of the Commissioner.Issue of spirits from distillery and warehouse