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State of Tripura - Section

Section 248 in Tripura Excise Rules, 1962

248.

Only colouring matter previously approved by the Chemical Examiner and in such proportions as may be declared by him to be suitable shall be used. Colouring shall be done in presence of the officer-in-charge prior to drawing of a sample from a receiver for analysis and declaration of strength by the licensee. Flavouring substances other than those included in the receipt must be used.