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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Tripura - Subsection

Section 63(1) in Tripura Excise Rules, 1962

(1)The distiller shall only distill wash which has been prepared within the distillery, and no wash (except spent wash from which all alcohol has been extracted) shall be on any account removed from or allowed to passed out of the distillery, except sealed samples forwarded by the Officer-in-charge to the Chemical Examiner to the Government of West Bengal under the general or special orders of the Excise Commissioner.