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[Cites 0, Cited by 0] [Section 101A] [Entire Act]

State of Haryana - Subsection

Section 101A(1) in The Punjab Distillery Rules, 1932

(1)- The following scales of wastage allowance for spirit are prescribed for a distillery licensed in Haryana:-Wastage allowance in case of :-
Re-distillation Spirit Store-room Bottling operations
* Substituted vide Notification No. G.S.R. 95/P.A. 1/14/Ss. 21 and 59/95, dated 24.11.1995.The above scales will apply both to country spirit and Indian made foreign spirit. Where the wastage of spirit exceeds the prescribed limit duty on wastage of each kind of spirit, for which a separate rate of duty is fixed will be calculated separately, but, for this purpose, various brands of Indian made foreign spirit, which are chargeable to the same rate of duty, shall be taken up together.