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State of Tripura - Section
Section 160 in Tripura Excise Rules, 1962
160. Denatured spirit.
- The holder of a licence for the wholesale sale of denatured spirit shall pay in advance an annual fee on the basis of sale occurring in the previous twelve months at the rate mentioned in he following table :Table| (i) | For sales not exceeding 10000 litres | Rs. 25.00 |
| (ii) | For sales exceeding 10000 litres but not exceeding 22730litres | Rs. 50.00 |
| (iii) | For sales exceeding 22730 litres but not exceeding 45460litres | Rs. 75.00 |
| (iv) | For sales exceeding 45460 litres but not exceeding 90930litres | Rs. 100.00 |
| (i) | For sales not exceeding 2275 litres | Rs. 5.00 |
| (ii) | For sales exceeding 2275 litres but not exceeding 4550 litres | Rs. 10.00 |
| (iii) | For sales exceeding 4550 litres and for every 2275 litres orpart thereof | Rs. 10.00 |