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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Nagaland - Subsection

Section 102(2) in Nagaland Excise Rules

(2)If the he fails to remove or dispose of all surplus spirits within ten days of the receipt of written notice from the Deputy Commissioner the cost of any establishment which it may be necessary to employ at any of the warehouses may be recovered from him, and in default of his so doing within one month, the spirit shall be liable to forfeiture at the discretion of the Excise Commissioner.