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State of Tripura - Section

Section 117 in Tripura Excise Rules, 1962

117. Storage of denatured spirit.

- The room where denatured spirit may be stored by vendors thereof, or by persons licensed to possess in quantities in excess of the quantity fixed as the limit of private possession, shall be built of uninflammable material and shall be well ventilated so as to prevent the accumulation of spirit fumes. No naked lights or fire shall be used or kept in such rooms. All receptacles containing such spirit shall be kept such closed so as to prevent the accumulation of spirit fumes in the room.