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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Bengal Presidency - Subsection

Section 15(1)(e) in Bengal Excise Act, 1909

(e)[ regulate the manufacture, supply or storage of any intoxicant in the distillery, breweries or warehouses, as the case may be on payment of such fee in cash equivalent to cost of officers and establishment, and in such manner, as may be prescribed.] [Clause (e) inserted by section 2 of the Bengal Excise (Amendment) Act, 2012 (West Bengal Act No. 16 of 2012).]