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State of Tripura - Section

Section 74 in Tripura Excise Rules, 1962

74. What spirits may be received into warehouse.

- No spirit shall be received into any warehouse unless accompanied by a pass from the Officer-in-charge of the distillery or of the warehouse from which they have been transferred, or by a special permit authorising their receipt into the warehouse, or if the spirits be imported by a permit from an officer duly authorised of grant permits for the transport of imported spirits.