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State of Tripura - Section

Section 236 in Tripura Excise Rules, 1962

236.

The Collector after causing such enquiries to be made as he deems necessary, shall forward the application to the Excise Commissioner along with his report stating particularly therein if it would be possible for the existing Excise Staff under him to manage the work of the warehouse. The Excise Commissioner, if he finds no objection, shall ask the Collector to issue a licence in Form No. A to the applicant or applicants. The licence shall be renewed annually by the Collector subject to the approval of the Excise Commissioner.