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State of Jharkhand - Section

Section 28 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

28. Kind of Country liquor to be manufactured.

- The licensee can manufacture country liquor/Flavoured/Spiced Country Liquor of strength 750 under proof, 600 under proof & 400 under proof in the country liquor bottling plant and can sale it to wholesaler or retailer as prescribed.Colouring agents used for manufacturing of spiced country liquor should be according to the rules framed under the prevention of food adulteration act, 1954, as amended from time to time.Flavoring essence of orange, lemon, malta, plantian kerosa, cardamon and rose which are certified by the chemical examiner as suitable for the compounding of spiced country liquor and permissible under the rules framed under prevention of food adulteration act, 1954 as amended and having ISI "AG" certification can be used any other flavoring agent as approved by Excise Commissioner can also be used for this purpose.