Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tripura - Section Section 161 in Tripura Excise Rules, 1962 161. Fresh tari licence. - Licences for the vend of fresh tari shall be granted at such fees as may be fixed by the Collector; provided that the fee for a fresh tari licence not exceed Rs. 5.00.
