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State of Tripura - Section

Section 116 in Tripura Excise Rules, 1962

116. Licence for possession in excess of private possession.

- Licences for possession of denatured spirit for business purposes, in excess of the quantity fixed as the limit for private possession shall be issued only to varnish makers, carpenters, chemists and others who may require such spirit in large quantities for their business, and shall be for possession of such quantity as may be specified in each case by the Collector.