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State of Assam - Section

Section 144 in The Assam Excise Rules, 2016

144. Storage wastage.

- A wastage of 0.25 percent shall be made for the actual storage wastage found in periodical stock taking in the India made foreign liquor manufactory. The licensee is liable to pay duty at the prescribed rate on the wastage that exceeds the prescribed limit.Such duty on deficiency shall be realized by the Collector of the district in which the manufactory is situated. Wastages for the purpose of collection of duty on the excess as aforesaid shall be calculated annually, that is, at the end of every financial year for which the licence is in force.Part - II Country Spirit