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State of Tripura - Section

Section 170 in Tripura Excise Rules, 1962

170. Names of salesmen to be endorsed on licence before employment.

- No licensee for the retail vend of any intoxicant other than (1) the licensee of a hotel, restaurant, bar, dak-bungalow, railway refreshment-room, dining-car, or (2) a chemist or druggist holding a licence or permit under the Act shall allow any person to conduct sales in his licensed premises unless the name of such persons have been previously submitted to the Collector for approval and endorsed on him by licence.