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State of Assam - Section

Section 179 in The Assam Excise Rules, 2016

179. Vessels for storage of spirit in warehouses.

- The vessels used for storage of spirit intended for human consumption must be iron, steel, wooden or glass- enameled or glass-lined metal vessels. Spirit in warehouses shall ordinarily be stored in vats or iron tanks, but casks may with the permission of the Excise Commissioner be used in which case the distinguishing mark of the warehouse, the serial number of cask and its capacity shall be cut or branded or otherwise distinctly marked on each cask. The contractor shall supply these articles and all other appliances which may be required for the storage, blending, reducing or issue of spirit and shall bear the cost of aforesaid operation.