Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 19 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

19. Setting up of suitable equipments for tracking-tracing and monitoring.

- The licensee is bound to setup all kind of tracking-tracing, IP based CCTV, automatic strength reader and monitoring devices in the manufacturing unit as prescribed by the Excise Commissioner and others.