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[Cites 0, Cited by 0] [Section 100(5)] [Section 100] [Entire Act]

State of Assam - Subsection

Section 100(5)(b) in The Assam Excise Rules, 2016

(b)Application referred to in sub-rule (a) shall contain the following particulars, namely;
(i)The brand name and the alcoholic strength of the liquor product and the measure in liters it is proposed to be sold.
(ii)The Country/ State of origin of the liquor.
(iii)The name and address of the distiller, compounder, blender and brewer and in respect of foreign liquor bottled in India, the name and address of the bottler, and;
(iii)The MRP, dates of manufacture and expiry in case of canned Beer/ Pet bottles and shall be accompanied by two copies of mono cartons corresponding to the brand and containing particulars mentioned in clause (i), (ii) and (iii) above. The mono cartons shall be authenticated by the applicant with his seal and signature.