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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(4) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(4)Notwithstanding the foregoing proviso, if the loss was avoidable then, whatever the circumstances or the quantity of spirit involved, the distiller or contractor may be required by the Excise Commissioner to pay duty on the deficiency at the tariff rate for plain spirit.