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 97 in The Assam Excise Rules, 2016

97. Removal of spirit or foreign liquor.

- No spirit or foreign liquor manufactured or stored shall be removed except in accordance with the provisions of these Rules and unless the ad-valorem levy payable thereon is paid in full. No potable foreign liquor in bottles or other packages can be removed from a manufactory without payment of duty.