Section 2(xi) in Tripura Value Added Tax Rules, 2005
(xi)"Government Treasury" means in respect of a dealer, the treasury or Subtreasury or head office, main office, branch or branches of any bank in Tripura as may be authorized by the State Government of the area where the dealer has a place of business or, if he has more than one such place where his chief branch or Head office in Tripura is situated.
