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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(6)(c) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(c)The Excise Commissioner may direct a country liquor bottling plant to get the samples, drawn as mentioned in sub-rule(4) above, tested from any National Accreditation Board for Testing and Calibration Laboratories (NABL), Accredited Laboratory or any Government Laboratory at its own cost, in case the said country liquor bottling plant fails to provide adequate facilities in its own laboratory or if any of the test reports furnished to the officer in charge is proved to be fabricated to cause its own benefit.