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[Cites 0, Cited by 0] [Section 70A] [Entire Act]

State of Rajasthan - Subsection

Section 70A(5) in The Rajasthan Distilleries Rules, 1977

(5)All particulars of gauge and proof must be recorded at the time of removal in the appropriate columns of the warehouses register (in Form R.D. 10-B) instead of on the pass, as in the case of ordinary issues. The quantity removed (in proof litres) will be shown as transferred to the warehouse in the appropriate column of the issue register (in Form R.D. 10-A) but it is important that the removal should not be classed with the issue.