Section 41(5) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(5)No wastage would be allowed on account of lost and/or damaged Holograms and the licensee would be required to pay a Hologram Wastage Regulatory Fee of Rs. 1000/- for each lost and / or damaged Hologram to the State Government.Provided further that the licensee shall not be liable to pay Hologram Wastage Regulatory Fee on Holograms damaged during the process of affixture at a manufactory, if(a)the Excise Officer in charge of the manufactory is satisfied that the Holograms shown to be damaged was damaged, without any fault of manufacturer or the damaged hologram cannot be affixed on bottles due to manufacturing defects and he records his satisfaction in writing.
