210. Brandy, whisky, etc., to be sold in sealed and capsuled containers.
(a)Brandy, whisky, rum or gin, when required to be sold in Tripura, in sealed and capsuled containers, shall not be sold except in quarts or pints.Exception. - When these are sold to a purchaser in another State, the rules in force in that State relating to sale shall be followed :Provided that these may be sold in the case of overseas liquor, in magnum quarts, litres and half litres.Explanation. - In this rule-(i)'Magnum quart' means a bottle containing not less than 938 ml. and not more than 1.136 litres.(ii)'Litre' means a bottle containing not less than 796 ml. and not more than 909 ml.(iii)'Quart' means a bottle containing not less than 625 ml. and not more than 758 ml.(iv)'Half litre' means bottles containing not less than 938 ml. and not more than 454 ml.(v)'Pint' means a bottle containing not less than 313 ml. and not more than 379 ml.(b)A bottle of such spirit purporting to be a magnum quart litre, a quart, a half litre or a pint shall, if it contains less than the maximum quantity allowable for such bottle under this rule by more than 28 ml. bear a label showing in large letters and figures the minimum guaranteed quantity of its contents.(c)The minimum prices for sale to the public of foreign liquor i.e., brandy, whisky, rum, gin and beer shall be as may be fixed by the Administration from time to time.
