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State of Tripura - Section

Section 42 in Tripura Excise Rules, 1962

42.

A village chawkidar shall not be required to aid Excise Officers in carrying out any provision of the Act or of any rule, notification, order made, issued or given under the Act, except in the matter of making an arrest, search or seizure or distraint of movable property within the village, union or circle for which he is appointed.