Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tripura - Section Section 187 in Tripura Excise Rules, 1962 187. Possession of Kuchila, etc., in premises of licensed retail vendor of foreign or country liquor prohibited. - No licensed retail vendor of foreign or country liquor shall possess on his licensed premises any quantity of Kuchila, Aconite, Arsenic or dhutura.
