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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(1) in The Bengal Excise Act, 1909

(1)No person not being licensed to manufacture, cultivate, collect or sell any intoxicant shall have in his possession any quantity of any intoxicant in excess of such quantity as the Chief Commissioner has, under Section 5, declared to be the limit of a retail sale except under a permit granted by the Collector in the behalf.