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] [Entire Act]

State of Tripura - Section

Section 238 in Tripura Excise Rules, 1962

238.

Unless the Excise Commissioner directs otherwise, the Excise establishment attached to the warehouse shall consist of one Inspector and two guards. The licensee shall pay at the end of each calendar month the actual cost of the guards as well as such portion of the actual cost of the officer-in-charge as the Excise Commissioner may deem commensurate with the officer's attendance. If it be not possible to detain an officer from the Excise establishment for the supervision of the warehouse, the officer who may be placed in charge thereof shall, unless he is also the officer-in-charge of another warehouse, deemed to be a whole-time officer and the entire actual cost shall be borne by the licensee. Actual cost shall imply pay as well as leave and pension contribution, besides other allowances that may be admissible.