22. Period for which licence may be granted for wholesale and retail vend of intoxicants.
- Licences for the wholesale or retail vend of intoxicants may be granted for one year, from the 1st April to the 31st March or for and shorter period within that year, subject to the following provisions :(1)licences for the retail vend of country spirit in Tripura may be granted for three years beginning on the 1st April;(2)licences for the retail vend of pachwai may be granted for any number of years up to three years beginning on the 1st April, in cases where the Excise Commissioner considers this advisable;(3)season licences for the sale of fresh tari may be granted for the period fixed by the Collector ;(4)wholesale licences for the supply and sale of intoxicants may be granted for any number of years not exceeding five, as the Chief Commissioner may decide in each case.
