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State of Tripura - Section

Section 29 in Tripura Excise Rules, 1962

29. Prohibition of sale of country spirit and foreign liquor on the same premises.

- Licences shall not be granted for the sale of foreign liquor and country spirit on the same premises.Prohibition of Grant of Retail Licences to Certain PersonsLicences not to be granted to persons convicted of non- bailable offences or, whose conduct is unsatisfactory, or who are interested in manufacture or sale of intoxicants in foreign territory or States adjoining Tripura or in certain circumstances, to holders of licences for outstills or distillery shops