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State of Bihar - Section

Section 22 in Bihar and Orissa Excise Rules, 1919

22. [ [Substituted by S.O. 1421 dated 25.8.1976]

Rules 11-15 so far as may be, shall apply to the transport of country spirit form distilleries to spirit warehouses and manufacturers of spiced country spirit, and also to the transport of spiced country spirit from the manufacturing premises to the bonded warehouse of spiced country spirit.Rule 18-A shall so far as may be, apply to transport of spiced country spirit issued from a bonded warehouse to a person holding a licence for sale of spiced country spirit.]GanjaImport and Export of Ganja