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State of Assam - Section

Section 481 in The Assam Excise Rules, 2016

481. Removal of spirits under a pass.

- No spirits shall be removed from any bonded ware house save under a pass issued by the Commissioner of Excise, Assam. The officer-in-charge shall only issue a pass or under the special orders of Commissioner of Excise, Assam, e.g. where permits are to be issued under Rule 479.