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State of Rajasthan - Section

Section 18 in Rajasthan Excise Act, 1950

18. Removal of excisable article from distillery etc.

- No excisable article shall be removed from any distillery, brewery, pot-still, warehouse or other place of storage established or licensed under this Act unless the duty (if any) payable therefor under this Act has been paid or a bond has been executed for the payment thereof.