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State of Assam - Section

Section 158 in The Assam Excise Rules, 2016

158. Order for issue of spirit.

- The order to be issued by the Superintendent of Excise in a district and Deputy Superintendent of Excise in a Sub-divisional head quarter on the back side of the treasury challan should be as follows :-To,The officer-in-charge,_________________ warehouse.Issue ___________ Bulk litters of 60 U.P. spirit on which the prescribed duty has been paid, to the licensed vendor or his agent of country spirit shop No.________________.(Signature of officer)___________ District_____________ Sub-divisionDate ___________Rubber stamp will be used on the challan by which cost price and bottling charge have been deposited should be stamped: "Entered in Register".(Signature of officer)___________ District_____________ Sub-divisionDate ___________