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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Tripura - Subsection

Section 59(3) in Tripura Excise Rules, 1962

(3)Fastenings for locks. - The distiller shall provide and maintain suitable and secure fastenings, wherever the Excise Commissioner may deem necessary, to all stills, spirit receivers, vats and other receptacles, fermentation-rooms, store-rooms, pipes, etc., to the satisfaction of the Excise Commissioner, for the attachment of locks to be provided by the Administration. The keys of all such locks shall be retained by the officer-in- charge. The distiller shall attach his own locks to all rooms used for the storage of spirit and may, if he so desires, also attach his own lock to any other fastening but shall be bound immediately to remove such locks when required by the Officer-in- charge, to allow free inspection.