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State of Tripura - Section

Section 92 in Tripura Excise Rules, 1962

92. Ejection of undesirable persons.

- The officer-in-charge of a distillery or warehouse may eject and exclude from the premises any person whom he shall find to have committed, or to be about to commit any breach of these rules or of the provisions of the Act, or who shall be intoxicated, riotous or disorderly. All actions taken by any officer under this rule shall forthwith be recorded by him in writing in his official diary for the information of his official duty.