Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Tripura - Subsection

Section 66(c) in The Bengal Excise Act, 1909

(c)any Excise Officer not below such rank as the Chief Commissioner may by notification prescribe, may, subject to any restrictions prescribed by the Chief Commissioner by rule made under Section 85 -
(i)enter and inspect, at any time by day or night, any place in which any licensed manufacturer carries on the manufacture of, or stores, any intoxicant; and
(ii)enter and inspect, at any time during which the same may be open, any place in which any intoxicant is kept for sale by any licensed person; and