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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Tripura - Subsection

Section 95(2) in Tripura Excise Rules, 1962

(2)If he shall fail so to remove all spirits within ten days of the receipt of written notice from the Collector the cost of any establishment which it may be necessary to employ at the distillery or warehouse, may be recovered from the defaulter ; and if he shall fail to do so within one month, the spirit shall be liable to forfeiture at the discretion of the Excise Commissioner.Issue of spirits from distilleries and warehouses