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[Cites 0, Cited by 0] [Section 166] [Entire Act]

State of Tripura - Subsection

Section 166(1) in Tripura Excise Rules, 1962

(1)Unless specially permitted by the Excise Commissioner in the case of any particular strength, or in any particular area, the strength of country spirit issued from a distillery or an excise warehouse at the strength prescribed by the Chief Commissioner shall not be reduced by a licensed vendor from such strength to a lower strength by the addition of water or by mixing with spirit of a lower strength, or by any other means whatsoever.