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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Assam - Subsection

Section 60(1) in Assam Excise Rules, 1945

(1)All colouring and flavouring substances to be used by the licensee shall be kept in the warehouse or godown and no such substance by the Provincial Government for the purpose has examined a sample thereof and approved the same as suitable for the compounding of foreign liquor :Provided that if any such substance manufactured by a reputed firm is brought into the warehouse or godown and kept there with the original labels and capsules intact, it shall be examined under this sub-rule only once a year.