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State of Assam - Section

Section 188 in The Assam Excise Rules, 2016

188. State Government not liable for any loss, etc. of spirit in warehouse by fire or accident in warehouse.

- The State Government shall not be held responsible for the destruction, loss or damage of any spirits stored in a warehouse by fire or theft or by gauging or by any other cause whatsoever. In case of fire or other accident the officer-in-charge of the warehouse shall immediately attend to open the same at any hour by day or night.