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State of Tripura - Section

Section 245 in Tripura Excise Rules, 1962

245.

The quantities of molasses and water placed in each fermenting vessels, the bulk of the fermented wash therein and the original and final gravities of the wash shall be ascertained by the officer-in-charge. For the first two items he may rely on the figures furnished by the licensee who shall keep correct accounts of materials and of wash, manufactured and distilled. No fermented wash shall be taken out of the warehouse and none brought within from outside.