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State of Nagaland - Section

Section 147 in Nagaland Excise Rules

147. Warehouses for storage of ganga.

- Where there are warehouses provided by the State Government or the Governor of Nagaland, as the case may be, the wholesale vendor must apply for a lease of one of them and store therein all ganga purchased by him. Where there are no warehouse provided by the State Government or the Governor of Nagaland or where the accommodation in such warehouses is insufficient, the wholesale dealer may store his ganga in a private warehouse, if the Deputy Commissioner is satisfied, by a personal inspection or by a report received from any officer deputed by him to inspect such warehouse, that the warehouse is in a situation convenient of access to Excise Officer, and so constructed that any ganga stored in it shall the perfectly secured against fraud or depredation.