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[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Tripura - Subsection

Section 258(2) in Tripura Excise Rules, 1962

(2)That the licensee shall provide within the warehouse the following rooms to the satisfaction of the Excise Commissioner each of which, except the fermentation room and the still room when the still therein is not charged with wash, shall be under the separate locks and keys of the officer-in-charge and of the licensee :
(i)A well-ventilated fermentation room.
(ii)A still room.
(iii)A room where receivers may be installed in a separate enclosure and bottling carried on.
(iv)One or more rooms for the storage of the preparations.