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State of Tripura - Section

Section 226 in Tripura Excise Rules, 1962

226.

In a bonded warehouse the licensee shall supply one quart bottle of each batch, free of cost to the Excise Officer-in-charge for analysis and declaration of true strength and obscuration by the Chemical Examiner to the Government of West Bengal, No issue shall be given from the bond until the receipt of the Chemical Examiner's report. When the bottling operation is carried on in the approved godown no whisky, brandy and rum shall be bottled at a strength less than 25° U.P. and gin at a strength less than 35° U.P. as indicated by the hydrometer. Samples for analysis shall be supplied free of cost to the Excise Officer-in-charge of the approved godown whenever necessary.