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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Tripura - Subsection

Section 63(2) in Tripura Excise Rules, 1962

(2)No wash or spirits to be brought into distillery. - Except with the written permission of the Excise Commissioner no wash or spirits not prepared or manufactured in the distillery shall be brought into the distillery.(3 Wash to be conveyed directly from wash becks to still. - All wash made in the distillery shall be fermented in the wash becks and shall be conveyed directly therefrom into the still.