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State of Nagaland - Section

Section 33 in The Nagaland Excise Act, 1967

33. Measures, weights and instruments.

- Every person who manufactures or sells any intoxicant under a licence granted under this Act-
(a)shall supply himself with such measures, weights and instruments as the State Government may prescribe, and shall keep the same in good condition; and
(b)on the requisition of any Excise Officer duly empowered in that behalf, shall at any time measure, weigh or test any intoxicant in his possession as such officer may require.