Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 249] [Entire Act] State of Tripura - Subsection Section 249(3) in Tripura Excise Rules, 1962 (3)Whenever bottling or re-bottling is carried on it shall be the duty of the officer-in-charge to check at random the contents of at least 5 per cent of the bottles.
