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State of Tripura - Section

Section 222 in Tripura Excise Rules, 1962

222.

In the process of compounding and blending of brandy, whisky, gin and rum in Tripura no spirit except (i) British spirit, (ii) India made spirit, (iii) Scotch whisky, and (iv) French brandy shall be used.Explanation. - (a) British spirit means spirit manufactured in a licensed distillery in Great Britain.
(b)India-made spirit means plain spirit manufactured in a distillery in India under the supervision of Government of a strength not less than 40° O.P. and includes India-made foreign liquor :
Provided that in the process of compounding and blending of rum in a bonded foreign liquor warehouse attached to a distillery India-made spirit includes plain spirit of a strength not less than 20° O.P. manufactured in a distillery in India under the supervision of Government.
(c)Scotch whisky means spirit obtained by distillation in Scotland from a mash of cereal grains saccharified by the diastase of malt and matured in bonded warehouse in casks for a period of at least three years.
(d)French brandy means brandy made from grapes in France and imported into Tripura in its original condition.