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State of Assam - Section

Section 202 in Instructions Relating to Liquor

202. Stamping, etc., of clothing when issued.

- The issues of clothing should be entered in the register as soon as the issues have taken place. Clothing should never be issued except under the written order of the Deputy Commissioner or Superintendent of Excise. All articles of clothing and equipment issued should be stamped or marked with indelible ink with-
(i)the first two letters of the district,
(ii)the date of issue,
(iii)the initials of the man to whom issued.