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State of Tripura - Section

Section 190 in Tripura Excise Rules, 1962

190. Sale of bottled country spirit.

- In areas in which bottled spirit can be obtained from the wholesale supplier of country spirit, if a licensed retail vendor of country spirit is suspected of watering, adulterating or drugging the spirit sold by him, the Collector may order him to maintain a sufficient stock of spirit of any specified strength in bottles to be sold with their seals and capsules intact, and such vendor shall comply with any such order issued to him and shall permit his customers the option of purchasing in such bottles instead of by the standard measures if the latter have been prescribed. In such cases the vendor shall be allowed to exceed the maximum retail price (if prescribed) by the amount of the extra cost of obtaining bottled spirit.