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State of Tripura - Section

Section 195 in Tripura Excise Rules, 1962

195. Place and manner of payment of duty.

- When the duty on an excisable article is to be paid before removal from a distillery or excise warehouse, the payment must be made into the local treasury, or sub-treasury approved by the Collector. Advance deposits on account of duty may also be made with the permission of the Collector.Destruction of intoxicant's demand to be unfit for use