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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Tripura - Subsection

Section 160(2) in Tripura Excise Rules, 1962

(2)The holder of a licence of the retail sale of denatured spirit shall pay in advance an annual fee on the basis of sales during the previous twelve months at the rates mentioned in the following table :Table
(i) For sales not exceeding 2275 litres Rs. 5.00
(ii) For sales exceeding 2275 litres but not exceeding 4550 litres Rs. 10.00
(iii) For sales exceeding 4550 litres and for every 2275 litres orpart thereof Rs. 10.00
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