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State of Tripura - Section

Section 183 in Tripura Excise Rules, 1962

183. Licensed premises to be kept open during prescribed hours.

- Every licensee shall keep his licensed premises open during the prescribed hours, throughout the currency of the licence, unless their temporary or permanent closure is authorised. He shall, in respect of any article which he is licensed to sell, meet the demand of every customer entitled to be served who tenders payment for what is required by him, and he shall maintain such supply of all articles in which he is licensed to deal as the Collector may consider sufficient to meet local requirements.Adequate stock to be maintained. - Where country spirit is issued at more than one strength a stock of the weaker strength shall invariably be maintained.