Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 15 in Punjab Excise Bonded Warehouse Rules, 1957 15. No liquor shall be removed from any store or vessels until an account of the quantity and strength has been taken by the officer-in-charge.
