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State of Tripura - Section

Section 256 in Tripura Excise Rules, 1962

256.

(1)The fee for a licence for the wholesale 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 9092 litres Rs.25
(ii) For sales exceeding 9092 litres but not exceeding 22730 litres Rs. 50
(iii) For sales exceeding 22730 litres but not exceeding 45460litres Rs.75
(iv) For sales exceeding 45460 litres but not exceeding 90920litres Rs.100
(v) For sales exceeding 90920 litres but not exceeding 227300litres Rs.125
(vi) For sales exceeding 227300 litres but not exceeding 454600litres Rs.150
(vii) For sales exceeding 454600 litres but not exceeding 909200litres Rs. 175
(viii) For sales exceeding 909200 litres Rs. 200.
Such fee shall be for a period of twelve months from the 1st April to the 31st March next following or any part thereof and payable in advance.
(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.