(1)That the licensee shall be bound by the provisions of the Bengal Excise Act, 1909 as extended to the Union Territory of Tripura and by all notifications issued and rules made under the said Act in so far as they are applicable to this licence and by all special orders which may be issued by the Excise Commissioner regarding the aforesaid and also by all the rules and orders which may be issued from time to time by the Chief Commissioner of Tripura or by the Excise Commissioner in connection with the manufacture of the preparations and shall cause all persons employed by him to obey such rules.
