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[Cites 0, Cited by 0] [Section 180] [Entire Act]

State of Nagaland - Subsection

Section 180(ii) in Nagaland Excise Rules

(ii)Maximum vend fees. - In addition to a reserved minimum fee for each shop the settlement proposals shall also contain, in case of shops to be settled on the vend fee per litre system, the proposed maximum vend fees. These shall be calculated so as to allow a small margin of profit per L.P. litre on the estimated consumption after shop and other expenses have been deducted. The list of such reserved minimum and maximum fees shall, if so directed by the Excise Commissioner, be kept confidential. A shop shall not ordinarily be settled above the maximum vend fee as finally sanctioned by the Excise Commissioner.