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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Assam - Subsection

Section 89(b) in The Assam Excise Rules, 2016

(b)Water used for blending and reducing shall be pure and potable water, fit for human consumption. It shall be got analyzed by the licensee at least once in a quarter by the Chemical Examiner (Excise) and declared fit for human consumption. The licensee shall undertake such process as the Commissioner of Excise may deem necessary to specify from time to time for treating water properly and making it fit for human consumption.