(1)Potable foreign liquors other than wines and fermented liquors shall not be-(a)compounded, blended or reduced, or(b)bottled, in the Union Territory of Tripura except under licence granted in this behalf by the Collector.(2)Licences under Clauses (a) and (b) of sub-rule (1) shall not be granted except to persons holding a wholesale licence for the sale of foreign liquor.
