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[Cites 0, Cited by 0] [Section 70A] [Entire Act]

State of Rajasthan - Subsection

Section 70A(6) in The Rajasthan Distilleries Rules, 1977

(6)On the outside of the heads of every cask/vat removed from the storeroom for deposit in the matured spirit warehouse must be legibly printed with oil colour the progressive number of the cask vat beginning with number one on the 1st April in each year, also the financial year in which the deposit is made, and the full capacity to the nearest tenth of a litre.