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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Tripura - Subsection

Section 96(1) in Tripura Excise Rules, 1962

(1)Spirits may be removed from distilleries or warehouses :
(i)Under bond-
(a)for transport to another distillery or warehouse ; and
(b)for export to other States when specially permitted by the Excise Commissioner.
(ii)On payment of duty. - On payment of duty-
(a)for local consumption or use ; and
(b)in the case of foreign liquor, for export by land to other States.