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State of Tripura - Section
Section 118 in Tripura Excise Rules, 1962
118. Limit of possession of denatured spirit.
- The quantity in excess of which denatured spirit shall not be possessed is fixed as follows :| (a) | When possessed by a licensed wholesale vendor of denaturedspirit | No limit. |
| (b) | When possessed by a common carrier or warehouseman as such | The quantity specified in the pass under which such denaturedspirit is imported, exported or transported. |
| (c) | When possessed by persons specially licensed to possessdenatured spirit for business purposes | Such quantity as may be specified in the licence. |
| (d) | When possessed by a licensed retail vendor of denatured spirit | 275 Litres. |
| (e) | When possessed by any other person | 5 Litres. |