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State of Tripura - Section

Section 240 in Tripura Excise Rules, 1962

240.

The warehouse building shall have brick walls and a roof of fire-resisting materials. It shall consist of a fermentation room, a still room, a large room where receivers may be installed in a separate enclosure and bottling carried on, and to least one store room for finished preparations. All the rooms, especially the fermentation room, shall be well ventilated and all the windows securely barred and wire-netted, the net having a mesh not more than 2.5 centimetres. If a fire-heated still is intended to be used, the still room shall be situated at a safe distance from the bottling and store room, and also sufficiently protected to eliminate all possibilities of an outbreak of fire. The licensee, if he so desires, may be permitted to store raw materials in a separate room in the warehouse. Every room shall bear on the outside a board on which shall be legibly painted in oil colour the name of the room. The receiving room, bottling room and store room for finished preparations shall have but one entrance each and shall be separately locked by the Officer-in- charge and the licensee. During the hours between sunset and sunrise, the still room, when the still therein remains barged with wash, shall also be similarly locked.