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State of Tripura - Section

Section 97 in Tripura Excise Rules, 1962

97. Gauging and proving before removal.

- No spirit shall be removed from any distillery or warehouse unless it has been gauged and proved by the officer-in-charge. If removed under bond, the gauging may be by bung-rod; if otherwise than under bond, the gauging must be by actual measurement or by weighment.