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State of Tripura - Section

Section 214 in Tripura Excise Rules, 1962

214.

Potable foreign liquor other than wines and fermented liquor shall not be compounded, blended, reduced or bottled except in the presence of an Excise Officer and in a bonded foreign liquor warehouse or, in the case of duty paid, liquor in a godown approved in the manner provided for in these rules.