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State of Assam - Section

Section 34 in The Assam Bonded Warehouse Rules, 1965

34. Admittance of persons into warehouse.

- A bonded warehouse shall be open only for the entrance and exit of persons who have business within the same. Except with the permission of the Collector or the Superintendent of Excise or the Sub-Divisional Officer, no one except superior officers of other Government Departments, licensees and their servants, and the licensed vendors who have come to purchase spirits shall be allowed to enter the premises on any pretext. A register shall be kept of the names of all persons employed by the licensee and all recognised employees shall be supplied with passes for ingress and egress.