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State of Tripura - Section

Section 168 in Tripura Excise Rules, 1962

168. Signboards.

- Except in the case of hotels, restaurants, dak-bungalows, railway refreshment rooms, dining cars and the premises of chemists or druggists holding excise licences or permits there shall be fixed in a prominent position at the entrance of all premises licensed for the retail vend of any intoxicant, a signboard showing in large characters the intoxicant sold therein, the number of licence, the period of currency of the licence, and in the case of country spirit shops the strengths, if any, prescribed for retail vend and the minimum and maximum retail prices, if any, fixed for each strength. The names of foreign liquor licensees must be shown in the signboards.Employment of Persons by Excise Licensees for Conducting Sale or for Other Purposes