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State of Tripura - Section

Section 196 in Tripura Excise Rules, 1962

196. Disposal of unsuitable spirit on distilary or warehouse.

- If spirit manufactured in a distillery or stored in a warehouse is bound to be of inferior quality or otherwise unsuitable for the purpose for which it was made or stored, it may be rejected and destroyed, or otherwise dealt with under the orders of the Excise Commissioner. Officers in charge of distilleries and warehouses are empowered to stop, pending the orders of the Excise Commissioner, the issue of spirits which they consider bad or unsuitable, and are required to send samples of such spirit for analysis without delay.