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State of Tripura - Section

Section 30 in Tripura Excise Rules, 1962

30.

Licences of the retail sale of any intoxicant shall not ordinarily be granted -
(a)to persons who have been convicted by a Criminal Court of a non-bailable offence, or
(b)to former licencees who are in arrears to the Administration or whose conduct has been found to be unsatisfactory or who have been found guilty of any serious breach of conditions of their licences.