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[Cites 0, Cited by 0] [Section 477] [Entire Act]

State of Assam - Subsection

Section 477(2) in The Assam Excise Rules, 2016

(2)If the licensee fail so to remove all spirit within 15 days of receipt of the written notice from the Collector, the cost of any establishment which may be necessary to employ at the warehouse, may be recovered from the defaulter, and if he fails to do so within one month, the spirits shall be liable to forfeiture at the discretion of the Excise Commissioner.