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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Jharkhand - Subsection

Section 22A(1) in Bihar Excise Act, 1915

(1)The State Government while granting exclusive privilege of manufacturing, supplying wholesale or of selling wholesale or retail of country liquor may fix the cost price which includes the price of the spirit, the transportation charges, warehouse maintenance charges, taxes, if any, and other charges, such as bottling, packing etc. and dividend.