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State of Tripura - Section

Section 64 in Tripura Excise Rules, 1962

64. Strength of spirit manufactured to be regulated by Excise Commissioner.

- The spirits manufactured in the distillery shall be distilled above or below such strength and shall be subject to such periodical analysis as the Excise Commissioner may direct, and the contractor shall be bound to take steps to remedy and defects in his product which the Excise Commissioner may consider material.