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 Rajasthan - Section

Section 98 in The Rajasthan Distilleries Rules, 1977

98. Procedure for payment of duty.

- The distiller shall deposit duty in cash by challan prescribed under the financial rules in the State Treasury and present the receipted copy of challan to the Excise Officer-in-charge of the distillery so as to secure issues of spirit or liquor as the case may be.