Section 5(1)(g) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976

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State of Uttar Pradesh - Subsection

Section 5(1)(g) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976

(g)An application for every quantity of spirit required to be removed from the storage tanks must be made in writing to the Excise Officer-in-charge who shall record the quantity issued day-to-day in a prescribed register.

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State of Uttar Pradesh - Subsection

Section 5(1)(g) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976