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State of Assam - Section

Section 474 in The Assam Excise Rules, 2016

474. Receipt of spirits in warehouse and procedure thereof.

- No spirits shall be received into any warehouse unless accompanied by pass from the officer-in-charge of the distilleryfrom which they have been transferred or by a special permit authorizing their receipt into the bonded warehouse, or if the spirits being imported by a permit from an officer duly authorized to grant permit for the transport of imported spirits. All spirits received into warehouse shall be gauged and proved on arrival and the licensee shall thereupon become responsible under Rule 491 for the quantity and strength of the same.