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

38.

Samples of water used for reduction purpose should be sent to the chemical examiner for examination twice a year unless ordered otherwise. The cost of dispatch of the sample and also the prescribed fee for examination shall be paid by the licensee.