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[Cites 0, Cited by 0] [Section 39A(7)] [Section 39A] [Entire Act]

State of Odisha - Subsection

Section 39A(7)(b) in The Board's Excise Rules, 1965

(b)If any stock of I.M.F.L./ Beer stored under Rule 33 (c) becomes unfit for human consumption owing to long storage or for other factors the licensee shall be squarely responsible and shall be liable to pay fine equal to five times the duty payable to the Government on the stock so spoiled.