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State of Tripura - Section

Section 71 in Tripura Excise Rules, 1962

71. Establishment for supervision of private warehouse and hours of works.

- The Collector shall employ such officers and establishment as the Excise Commissioner may direct to the charge of a private warehouse. The licensee of the warehouse shall pay to the Administration-
(a)in advance a fee in cash equivalent to the estimated cost of such officers and establishment for three months as the Excise Commissioner may fix, and
(b)monthly a fee in cash equivalent to the monthly cost which the Excise Commissioner may fix, within seven days after the expiry of the month to which the fee relates.
In computing the cost of officers and establishment the average of the pay (including special pay, if any' ) of officers and establishment, the contribution towards leave salary and pension and the compensatory allowance shall be included.