79. [ Action and responsibility in case of excess wastage. [Substituted vide BOR Notification No. LXVI-75/2001-6823/Ex. dated 30.7.2001, O.G.No. 34 dated 24.8.2001.]
- If the wastage in respect of any such country spirit in polythene sachets or bottles received in the Corporation warehouse/depot exceed ½% on the number of proof litres of the quantity stored therein, the matter shall be enquired by a Corporation Officer higher in rank to the Corporation Officer-in-charge and appropriate action shall be taken for such excess loss.(2)The Corporation shall be responsible for excess wastage, if any, found to occur for any negligence on the part of any officer working on its behalf.]
