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State of Assam - Section

Section 303 in Assam Excise Rules, 1945

303. Limit of deficiency in strength of country spirit allowable.

- In areas in which an exclusive privilege of supplying country spirit to licensed retail vendors thereof has been granted, such spirit shall be sold at the strengths at which it is issued from the distillery or the warehouse, and shall not be reduced from such strengths by the addition of water, or by admixture with spirit of a lower strength or by any means whatsoever :Provided that an allowance of one degree below the strengths at which such spirit shall have been issued form a warehouse may be made to licensed retail vendors to cover wastage for a storage of one week after issue and two degrees for more than a week.