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[Cites 0, Cited by 0] [Section 16A] [Entire Act]

State of Odisha - Subsection

Section 16A(2) in The Board's Excise Rules, 1965

(2)The distiller shall pay to the Government duty at the rate prescribed by the State Government under Section 27 of the Act, on all spirit which may not be forthcoming in the stock-taking mentioned in Sub-rule (1) and for which he is unable to account to the satisfaction of the Commissioner, in excess of a wastage allowance of 1½ per cent calculated on the number of proof litres passed into the store room.