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State of Tripura - Section

Section 70 in Tripura Excise Rules, 1962

70. Private warehouses.

- Persons desirous of obtaining licences to establish private warehouses, for the deposit and storage of spirit without payment of duty, shall apply to the Collector concerned who shall not grant the licence without the previous order of the Excise Commissioner.Rules 51 to 53 shall apply mutatis mutandis to such applications except that the amount of the security shall be Rs. 250.