Section 46 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
46.
The licensee will abide by all instructions issued by Excise Commissioner, rules framed under Jharkhand Excise Act, 1915 or any order or circular issued for properly carrying out the objective of this rule in the interest of Government Revenue.The licensee will also follow the instruction of Excise Commissioner for compliance of any rule framed by the Central or State Government in this regard.
