Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 496 in The Assam Excise Rules, 2016

496. Manner of payment of duty.

- When duty on the spirits is to be paid before removal from a Bonded Warehouse, the payment shall be made into the local treasury, or a treasury approved by the Collector of the districts in which such spirits are to be sold or consumed by direct payment into treasuries by Challans. Advance deposits on account of duty may also be made with permission of the collector.