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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Tripura - Subsection

Section 95(1) in Tripura Excise Rules, 1962

(1)On the expiry of the licence, either on account of expiry of the term, or on account of cancellation or suspension, the Excise Commissioner may take over or permit the successor of the contractor, distiller or licensee of the warehouse, as the case may be, to take over the balance of liquor in the distillery at cost price, or may require the contractor, distiller or licensee of the warehouse, as the case may be, forthwith to remove all liquor remaining within the distillery or warehouse on payment of full duty.