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State of Assam - Section

Section 67 in The Assam Excise Rules, 2016

67. Compounding, blending etc. of potable foreign liquor.

- Potable foreign liquor other than wines and fermented liquors shall not be compounded, blended, reduced or bottled except in presence of an excise officer and in a bonded foreign liquor warehouse or in the case of liquor, on which the requisite duty and fee/fees have been paid, in a godown approved by the Excise Commissioner.