(1)Issue of the preparation shall be given by the officer-in-charge on receipt of a requisition in the prescribed form from the licensee. Only batches declared by the Chemical Examiner to be fit for consumption shall be issued and new batch shall not issued so long as there is an older batch of requisite quality in stock.(2)For sale in Tripura duty shall be realised at the rate of Rs. 6 per litre and for export to other States prevailing therein. The preparations shall be exported from the warehouse, and duty on the exports paid strictly in accordance with the instruction issued from time to time by the Excise Commissioner. Under bond issues shall not be given except for export.(3)No spirituous preparation shall be removed from the warehouse except under cover of a pass granted by the officer-in- charge.
