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State of Punjab - Section

Section 11 in Punjab Sweets (Manufacture) Rules, 1955

11.

The licensee shall, when required, permit, without payment, samples of the materials used to be taken for analysis by the Excise Inspector or the Sub-Inspector or an Inspecting Officer authorised by the [Excise Commissioner] [Legislative Supplement Part III date 28-10-71.] or the Collector.