Section 99(1) in Tripura Excise Rules, 1962

[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Tripura - Subsection

Section 99(1) in Tripura Excise Rules, 1962

(1)in case of foreign liquor (excluding rectified spirit)-

(a)to licensed vendors of foreign liquor ;

(b)to any person for this own consumption and not for sale ;