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State of Assam - Section

Section 348 in Assam Excise Rules, 1945

348. Disposal of unsuitable spirit in distillery or warehouse.

- If spirit manufactured in a distillery or stored in a warehouse is found to be of inferior quality or otherwise unsuitable for the purpose for which it was made or stored, it may be rejected and destroyed, or otherwise dealt with under the orders of the Excise Commissioner.If the officer-in-charge of a distillery or warehouse (if he is not a Superintendent of Excise) considers that the sprite to be issued is bad and unsuitable, he should at once report the matter to the Superintendent of Excise who may, pending order o the Excise Commissioner, stop its issue and ask the officer to send samples of such spirit for analysis without delay.