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State of Tripura - Section

Section 104 in Tripura Excise Rules, 1962

104. Minimum quantity to be issued from a distillery or warehouse.

- The quantity of country spirit to be removed from a distillery to any excise warehouse shall not ordinarily be less than two thousand and twenty eight litres. But issue of reduced spirit may be made to licensed vendors of country spirit from a distillery or warehouse in any quantity not less than 25 litres in the case of spirit less than 60° under proof in strength, and five litres in the case of spirit not less than 60° over proof.Compounding and blending of potable foreign liquor and bottling the same for the purpose of sale