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 Assam - Section

Section 174 in Instructions Relating to Liquor

174. Stock and price of dram measures.

(1)Extra steps of enamel dram measures holding one, four and eight drams shall be stocked at each sadar Excise office in contract supply area. The dram measures shall be entered in the stock register and supplied to the vendors who apply for them at prices which shall be fixed from time to time according to the cost. The sale proceeds shall be credited into the treasury under the head "VIII-Provincial Excise-Miscellaneous".
(2)Verification of sale proceeds. - The Superintendent of Excise should verify the stock and the sums credited as sale-proceeds during his inspection of the Excise office.