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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Assam - Subsection

Section 89(a) in The Assam Excise Rules, 2016

(a)Before receiving or draining spirit from the vat in store, the spirit contained in the vat shall be tested for its quality and strength by the officer-in-charge. Blending of spirit into foreign liquor shall be done in the presence of the officer-in-charge during the whole process of taking measured quantity of spirit from vat and adding water and blending. The quantity of spirit taken, water added and the strength and quantity of foreign liquor finally produced shall be determined accurately by the officer-in-charge and recorded.