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State of Tripura - Section

Section 163 in Tripura Excise Rules, 1962

163. Manner of payment of licence fees.

- All payments of licence fees shall be made by the licensees into the local treasuries either by direct payment or by postal money order, without the intervention of Excise Officers except in the case of fees for pachwai home-brewing licences and for unfermented tari licences, the payment of which shall be regulated according to rules specially framed by the Excise Commissioner.