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State of Haryana - Section

Section 44 in The Punjab Distillery Rules, 1932

44.

The licensee shall provide [for the purpose of measuring spirit] [Substituted vide Notification No. G.S.R. 28/P.A. 1/14/Ss. 21 and 59/95, dated 15.1.1995.] in the distillery and at the time of issue [such measures as gauging machines] [Substituted vide Notification No. G.S.R. 28/P.A. 1/14/Ss. 21 and 59/95, dated 15.1.1995.] weighing machines and other appliances, as Financial Commissioner may direct him to provide.