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State of Tripura - Section

Section 244 in Tripura Excise Rules, 1962

244.

Where there is no whole-time officer the licensee shall give in writing at least 24 hours' notice of his intention to keep the warehouse open for work, stating clearly therein the operations to be carried out. Such a notice shall be given also to a whole time officer for work to be done on an approved holiday. He shall not keep the warehouse open for more than 8 hours on any working day, or between sunset and sunrise. For work done on an approved holiday on a requisition of the licensee, he shall pay such overtime fee for the officer as the Excise Commissioner may prescribe.