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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Tripura - Subsection

Section 193(3) in Tripura Excise Rules, 1962

(3)When a shop, licensed for the vend of an intoxicant upon which no duty is imposed under Section 27 of the Act, is closed the compensation shall be calculated on the monthly fee payable for the licence, and shall be a sum equivalent to the amount payable for the days during which the shop remains closed plus 10 per cent of that amount for loss or profits.