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State of Tripura - Section

Section 79 in Tripura Excise Rules, 1962

79. Storage of spirit in warehouse.

- Spirit supplied to a warehouse shall be stored in cases or vats of wood or other material approved by the Excise Commissioner. The contractor, distiller or licensee of the warehouse shall supply these articles, and all other appliances which may be required for the blending, reducing or issue of spirit and shall bear the cost of storing, blending or reducing the spirit.