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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Tripura - Subsection

Section 109(xiv) in Tripura Excise Rules, 1962

(xiv)Admixture of spirit and denaturants. - The admixture of the spirit and the denaturants shall be effected in the vat or vats provided in the denaturing-room. The vat or vats shall be empty before operation is begun. After admixture the contents of the vat or vats shall be thoroughly mixed with a proper stirring implement. The processes of admixture and stirring shall be witnessed by two Excise Officers and the owner of the spirit or his agent.