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State of Assam - Section

Section 117 in Assam Excise Rules, 1945

117. Provincial Government not liable for loss, etc. of spirit in warehouses by fire or accident in warehouse.

- The Provincial Government shall not be held responsible for the destruction, loss or damage of any spirits stored in a warehouse by fire or theft or by gauging or by any other cause whatever. In case of fire or other accident the officers-in-charge of the warehouses shall immediately attend to open the same at any hour by day or night.