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State of Nagaland - Section

Section 113 in Nagaland Excise Rules

113. What spirit may be received into warehouse.

- No spirits shall be received into any warehouse unless accompanied by a pass from the officer-in-charge of the distillery or of the warehouse which they have been transferred, or by a special permit authorising their receipt into the warehouse, or if the spirits be imported, by a permit from at. Officer duly authorised to grant permit for the transport of import spirits. All spirits received into warehouse shall be gauged and proved on arrival, and the contractor shall thereupon become responsible under Rule 124 of these rules for the quantity and strength of the same