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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(9) in Chhattisgarh Winery Rules, 2013

(9)No addition or alteration in the building or the plant machinery shall be done without the prior approval in writing of the Excise Commissioner :Provided that minor additions, minor alterations or repairs of urgent nature may be permitted by the officer-in-charge subject to immediate report and subsequent approval of the Excise Commissioner.