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Dadra And Nagar Haveli - Section
Section 96 in The Dadra and Nagar Haveli Excise Regulation, 2012
96. Transitory provisions for excise laws for Dadra and Nagar Haveli. - Notwithstanding the repeal of the Dadra and Nagar Haveli Excise Regulation, 1969, all rules made and notifications issued thereunder shall continue to be in force and operate, till new rules and notifications are made or issued under this Regulation :
Provided that anything done or any action taken under this Regulation under repeal shall be deemed to have been done or taken under the corresponding provisions of this Regulation and shall continue in force accordingly unless and until superseded by anything done or by any action taken under this Regulation.THE SCHEDULE(See section 28)| SI. No. | Descriptionof Liquors | Rate |
| 1. | IndianLiquor and Foreign Liquor | 400 percent. of the wholesale price. |
| 2. | Wineand Liquor (Indian and Foreign) | 80 percent. of the wholesale price. |
| 3. | Beerand Cider (Indian and Foreign) | 200 percent: of the wholesale price. |
| 4. | CountryLiquor | 250 percent. of the wholesale price. |
| 5. | Spirituouspreparations, including essence, but other than medicinal andtoilet preparation, as defined in the Medicinal and ToiletPreparations (Excise Duties) Act, 1955 (l6 of l955) | 20 percent. of the wholesale price. |
| 6. | Bhang | Rs.5.00 per kilogram. |