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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Tripura - Subsection

Section 109(iv) in Tripura Excise Rules, 1962

(iv)Denaturants to be made over to officer in charge. - The denaturants shall be procured at his own expense by the person desiring to denature spirit. They shall be lodged at the distillery or warehouse and made over to the custody of the officer in charges, who shall keep them under excise lock in the compartment or room provided for the storage of denaturants. A guarantee considered by the Chemical Examiner to the Government of West Bengal to be suitable shall be submitted with each consignment of pyridine bases to show that they have been manufactured solely from a mineral source (such as coaltar or shale).