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State of Assam - Section

Section 553 in The Assam Excise Rules, 2016

553. Security liable for discharge of duty, fees etc.

- The said security deposit shall be at the disposal of the collector for the due discharge of all payments which may become due to the State Government by way of duty fees, fines, penalties or otherwise, under the provisions of a licence or to which the brewer may be liable by law or by rules or by any engagement or bond into which he may have entered.