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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Mizoram - Subsection

Section 111(4) in Mizoram Excise Rules, 1983

(4)Duty and fee on excess deficiency. - Duty and fees on deficiency of spirits in excess of the allowances referred to in sub-rule (1) shall, if levied, be realised by the Deputy Commissioner of the District in which the distillery or warehouse from which the spirits were despatched is situated.