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State of Tripura - Section

Section 156 in Tripura Excise Rules, 1962

156. Special procedure in case of Pachwai and Tari.

- The fees for 'Pachwai' retail licences shall be paid according to Rule 155 except that only one month's fee shall be paid as advance. The fees for fermented 'Tari' licences shall also be similarly paid except in areas where special instalments for payment of such fees are prescribed by the Excise Commissioner.