Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tripura - Section Section 152 in Tripura Excise Rules, 1962 152. Addition of finings, etc., to beer. - A brewer for sale, or a dealer in or a retailer of beer shall not dilute, adulterate or add anything to beer except finings or other matter sanctioned by the Excise Commissioner.Disposal of Intoxicants on Expiry of a Licence
