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State of Tripura - Section

Section 93 in Tripura Excise Rules, 1962

93. Contractors, etc. bound by provisions of the Act and all rules and special orders.

- Contractors, distillers and licensees of warehouses shall be bound by the provisions of the Act, and by all rules for the management of distilleries and warehouses, or for issue of spirit therefrom, which may be prescribed under the Act from time to time, and by all special orders which may be issued by the Excise Commissioner regarding any particular distillery or warehouse, and shall cause all persons employed by them to obey all such rules.