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State of Telangana - Section

Section 18 in Telangana Excise Act, 1968

18. Duties of licensees with regard to measurement and testing.

- Every person, who manufactures or sells any intoxicant under a licence granted under this Act shall be bound,-
(a)to keep such measures, weights and instruments as the Commissioner may specify on the licensed premises and to maintain them in good condition; and
(b)on the requisition of the [Prohibition and Excise Officer] [[Throughout the Act
For Substituted