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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(2) in Chhattisgarh Winery Rules, 2013

(2)On all deficiencies in excess of the limit mentioned in rule 19 of these rules, the licensee shall be liable to pay penalty at a rate not exceeding Rs. 5 per bulk litre to be imposed by the Excise Commissioner or any other officer authorised by him.