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State of Tripura - Section

Section 155 in Tripura Excise Rules, 1962

155. Manner of realising licence fees.

- The fees for licences mentioned in Rule 154 except Tari and Pachwai shall be paid as follows :Two months' fees in advance and one month's fee on the date on which the currency of the licence begins, and one month's fee on the first of every succeeding month until the total fee due for the licence has been realised.