Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 221 in The Assam Excise Rules, 2016 221. Re-gauging of vessels. - Every vessels must be re-gauged once in two years, one-half on the vessels in each year ending the 31st March.An opening must be prepared in the Gauging and Tabulation Register to show the dates of re-gauging.
