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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(1) in Tripura Excise Rules, 1962

(1)Whenever any foreign liquor is imported under a bond as aforesaid, it must, on arrival in Tripura, be taken direct to the distillery or excise warehouse specified in this behalf in the pass referred to in Rule 11, and fixed by the Collector for storage of such liquor.