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State of Tripura - Section

Section 173 in Tripura Excise Rules, 1962

173.

Premises licensed for the vend of country liquor and foreign liquor (except hotels, dak-bungalows and restaurants) which are on the line of march of troops shall be closed on the requisition of the officer-in-command during the passage of troops.This rule may be extended by the Collector to hotels, dak- bungalows and restaurants so far as regards the sale of liquor when such action may be found necessary.