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[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Tripura - Subsection

Section 256(2) in Tripura Excise Rules, 1962

(2)The fee for a licence for the retail sale of methyl alcohol shall be payable on the basis of sales during the preceding twelve months at the rates mentioned in the following table :Table
(i) For sales not exceeding 2273 litres Rs.5
(ii) For sales exceeding 2273 litres but not exceeding 4546 litres Rs.10
(iii) The fee shall be increased by Rs. 10 for sales of every 4546litres or fraction thereof in excess of 4546 litres.
Such fee shall be for a period of twelve months from the 1st of April to the 31st March, next following or any part thereof and payable in advance.