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State of Nagaland - Section

Section 116 in Nagaland Excise Rules

116. State Government not liable for loss, etc. of spirit in warehouse, by fire or accident in warehouse.

- The State Government shall not be held responsible for the destruction, loss or damage of any spirits stored in a warehouse by fire or theft or by gauging or by any other cause, whatever. In case of fire or other accident the officer-in-charge of warehouses shall immediately attend to open the same at any hour by day or night.