Tripura Excise (Fixation of Prices for Country Liquor) Rules, 1973
Published vide Notification No. F. 1(12)-Rev/73, dated the 25th June, 1973, in the Tripura Gazette, Extraordinary, dated 2-7-1973
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(1) "contractor" means the contractor appointed by the Government for the wholesale supply of country liquor to the excise vendors of the District:
(2) "authorised officer" means any officer authorised by the Excise Collector.
3. The Price of supply of country liquor to the vendors from the warehouse located at Agartala by the contractor shall be Rs. 7.60 (Rupees seven and paise sixty) only per L.P litre and supply will be made in bulk litres of 40 U. P. strength. 4. The price of sale of country liquor to the consumers by the vendors of Tripura shall be Rs. 13.49 (Rupees thirteen and paise forty nine) only per bulk litre of 40 U.P. strength. 5. The rates fixed under these rules shall be applicable in respect of stock of rectified spirit imported to Tripura by the warehouse contractor on 11-2-1985 from the State of Bihar : Provided that these rates shall be increased or decreased by the amount by which the rate of export fee of the rectified spirit imported from Bihar is increased or decreased from the rate prevalent on the date of issue of these rules.