Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 151 in The Assam Excise Rules, 2016 151. Liquor to be gauged and proved before issue. - No liquor shall be issued unless it has been gauged and proved by the officer-in-charge of the distillery or warehouse.
