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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Assam - Subsection

Section 87(a) in Assam Excise Rules, 1945

(a)There shall be cut or branded or otherwise distinctly marked on each cask or other vessel containing spirit issued from a distillery or warehouse, the name or distinctive mark of the distillery or warehouse, as well as the number of the cask or vessel and its capacity; the actual quantity and strength of its contents shall be noted on a ticket affixed to each cask or vessel. Marks other than those specified above shall be obliterated.