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State of Assam - Section

Section 565 in The Assam Excise Rules, 2016

565. Remission of duty in case accidental loss.

- Duty may be wholly or partly remitted or repaid in respect of worts or beer on which duty has been charged , and which may have been destroyed by accidental fire or other unavoidable cause, while on the licenceed premises of a brewer for sale, provided that satisfactory evidence of such loss has been produced to the Excise Commissioner.Allowance for sour or spoilt beer