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State of Tripura - Section

Section 85 in Tripura Excise Rules, 1962

85.

Manufacturers of foreign liquor shall take out separate compounding and bottling licences in accordance with the rules framed therefor, if such operations are carried on. All processes connected with the bottling, flavouring, blending, reducing or colouring of foreign liquor shall be conducted under the supervision of the officer-in-charge in a separate building within the distillery or warehouse enclosure.