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 109] [Entire Act]

State of Tripura - Subsection

Section 109(xii) in Tripura Excise Rules, 1962

(xii)Issue of denaturants. - The proper quantity of the prescribed denaturants shall be 2½ litres of light caoutchoucine and 2½ litres of pyridine bases to every 450 litres of plain spirit to be denatured. This quantity shall be removed from the compartment or room provided for the storage of denaturants to the denaturing room in the presence of an Excise Officer, who shall keep it in his sight until it has been mixed with the spirit.