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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Tripura - Subsection

Section 53(1) in Tripura Excise Rules, 1962

(1)Before the licence to work the distillery is granted by the Collector, the distiller shall give a security of Rs. 5,000 in cash or Government Promissory Notes for the due observance of the conditions of the licence :Provided that in the case of a distiller who is required to pay the fee under the proviso to Rule 55, the amount of security shall be Rs. 250, or such other higher sum as may be fixed by the Excise Commissioner.