Bare Acts Live

Central Acts and Rules Amended and Updated
  • Home
  • Central Acts
  • State Acts
    • Delhi Local Acts
    • Andhra Pradesh Local Acts
    • Uttar Pradesh Local Acts
    • West Bengal Local Acts
    • Rajasthan Local Acts
    • Jammu and Kashmir Local Acts
    • Himachal Pradesh Local Acts
    • Haryana Local Acts
    • Punjab Local Acts
    • Maharashtra Local Acts
    • Kerala Local Acts
    • Tamil Nadu Local Acts
    • Goa Local Acts
    • Bihar Local Acts
    • Uttranchal Local Acts
    • Jharkhand Local Acts
    • Chhatisgarh Local Acts
    • Madhya Pradesh Local Acts
    • Assam & North East Local Acts
    • Orissa Local Acts
  • Law Commission Reports
  • International Treaties
  • Join Law Finder

      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3.
      • 4. Power to declare what shall be deemed to be "country liquor" and "foreign liquor" respectively.
      • 5. Definition of "retail" and "wholesale".
      • 6. Saving of certain Acts.
      • 7. Establishments and delegation and withdrawal of powers.
      • 8. Control, appeal and revision.
      • 9. Restriction on import.
      • 10. Restriction on export or transport.
      • 11. Power to prohibit import, export or transport.
      • 12. Passes for import, export or transport.
      • 13. Licence required for manufacture.
      • 14. Drawing of Tari in notified areas.
      • 15. Establishment of distilleries, breweries or warehouses.
      • 16. Licence required for depositing or keeping intoxicant in warehouse or other place of storage.
      • 17. Payment of duty on removal from distillery, brewery, warehouse or other place of storage.
      • 18. Possession of intoxicants not obtained from a licensed vendor.
      • 19. Possession of intoxicants generally.
      • 20. Licence required for sale.
      • 21.
      • 22. Grant of exclusive privilege of manufacture and sale of country liquor or intoxicating drugs.
      • 23. Transfer of exclusive privilege.
      • 24. Maintenance and use of measures, weights and instruments by licensed manufacturers and vendors.
      • 25. Employment of children or women by licensed vendors.
      • 26. Power to close shops temporarily.
      • 27. Power to impose duty on import, export, transport and manufacture.
      • 28. Ways of leaving such duty.
      • 29. Payment for grant of exclusive privilege.
      • 29A. Saving for duties being levied at commencement of the Constitution.
      • 30. Preparation of list of places for which it is proposed to grant licences for the retail sale of spirit.
      • 31. Publication of such list.
      • 32. Time for preparation an publication of such list.
      • 33. Submission of objections and opinions to Collector.
      • 34. Grant of licences by Collector, and submission of list, objections and opinions to Excise Commissioner.
      • 35. Finality of decision of Excise Commissioner or Chief Commissioner.
      • 35A.
      • 36. Application of Sections 30 to 35 to licences for retail sale of intoxicants other than spirit.
      • 37. Exemption of certain licences from Sections 30 to 36.
      • 38. Fees for terms, conditions and form of, and duration of licences, permits and passes.
      • 39.
      • 40. Counterpart agreement by licensee, and security or deposit.
      • 41. Technical defects, irregularities and omissions.
      • 42. Power to cancel or suspend licence, permit or pass.
      • 43. Power to withdraw licences.
      • 44. Surrender of licence.
      • 44A. Bar to right of renewal and to compensation.
      • 45. Power of Collector to take grants under management, or to transfer them.
      • 46. Penalty of unlawful import, transport, manufacture, possession, sale, etc.
      • 47. Presumption as to offence where possession is not satisfactorily accounted for.
      • 48. Penalty for altering or attempting to alter any denatured spirit.
      • 48A. Presumption as to offence under Section 48 in certain cases.
      • 48B. Presumption as to any spirit which contains any denaturant.
      • 49. Penalty for adulteration by licensed manufacturer or vendor or his servant.
      • 50. Penalty for fraud by licensed manufacturer or vendor or his servant.
      • 51. Penalty for certain unlawful acts of licensed vendors or their servants.
      • 52. Penalty for possession of intoxicant in respect of which an offence has been committed.
      • 53. Penalty for consumption in chemist's shop, etc.
      • 54. Penalty for certain acts by licensee or his servants.
      • 55. Import, export, transport, manufacture, sale or possession by one person on account of another.
      • 56. Criminal Liability of licensee for acts of servant.
      • 57. Imprisonment under Section 55 or Section 56.
      • 58. Penalty on Excise Officer making vexatious search, seizure, detention or arrest, or refusing duty, or being guilty of cowardice.
      • 59. Penalty for offences not otherwise punishable.
      • 60. Penalty for contempt of Court.
      • 61. Penalty for attempt to commit offences.
      • 62. Enhanced punishment after previous conviction.
      • 63. What things are liable to confiscation.
      • 64. Confiscation by Magistrate or Collector.
      • 65. Power to compound offences and to release property liable to confiscation.
      • 66. Power to enter and inspect, and power to test and seize measures, etc.
      • 67. Power to arrest without warrant, to seize articles liable to confiscation, and to make searches.
      • 68. Power to issue warrant of arrest.
      • 69. Power to issue search warrant.
      • 69A. Power of Collector or Magistrate to arrest or search without issuing a warrant.
      • 70. Power of Excise Officer to search without warrant.
      • 71. Information and aid to Excise Officers.
      • 72. Duty of owners and occupiers of land and other persons to give notice of unlicensed manufacture.
      • 73. Power to Collector and certain Excise Officers to investigate offences.
      • 74. Powers and duties of Collector and certain Excise Officers investigating offences.
      • 75. Security and bail.
      • 76. Production of articles seized and persons arrested.
      • 77. Custody by police of articles seized.
      • 78. Reports of arrests, seizures and searches.
      • 79. Execution of Collector's warrant.
      • 80. Maximum period of detention.
      • 81. Application of certain provisions of the Code of Criminal Procedure, 1898.
      • 82. Magistrates having jurisdiction to try offences.
      • 83. Initiation of certain prosecutions.
      • 84. Bar to transfer or trial on application of accused.
      • 85. Power of Chief Commissioner to make rules.
      • 86. Further power of Chief Commissioner to make rules.
      • 87.
      • 88. Publication and effect of rules and notifications.
      • 89. Recovery of dues.
      • 90. Power of Chief Commissioner to exempt intoxicants from provisions of the Act.
      • 91. Bar to certain suits.
      • 92. Limitation of suits and prosecutions.
      • 92A.
      • 93.
      • 1.
      • 2. Definitions.
      • 3.
      • 4.
      • 5.
      • 1. Short title, extent and commencement.
      • 2. Period for which licence may be granted.
      • 3. Procedure for granting of licence.
      • 4.
      • 1.
      • 2. Commencement.
      • 3. Definitions.
      • 4. Collector's power to promote, transfer and punish certain Excise Officers.
      • 5. Appeal to Collector.
      • 6. Appeal to Excise Commissioner.
      • 7. Limitation.
      • 8. Procedure.
      • 9. Rules applicable to import, export and transport.
      • 10. Conditions under which import can be made.
      • 11. Passes.
      • 12. Procedure to be followed on receipt at place of destination.
      • 13. Execution of bond.
      • 14. Liquor to be gauged and proved before issue.
      • 15. Passes.
      • 16. Vessels is to be marked and sealed.
      • 17. Accounts of exports.
      • 18. Transport of foreign liquor under bond for payment of excise duty.
      • 19. Import of country spirit.
      • 20. Export of country spirit.
      • 21. Transport of country spirit.
      • 22. Period for which licence may be granted for wholesale and retail vend of intoxicants.
      • 23. Number of licences to be fixed according to local needs.
      • 24. Principles to be applied in fixing the number of retail licences for liquor.
      • 25. Prohibited sites for liquor shops.
      • 26. Principles to be observed in granting licences for liquor shops.
      • 27. Retail liquor shops within two miles of border of another district.
      • 28. Places where foreign liquor 'on' licences may be granted.
      • 29. Prohibition of sale of country spirit and foreign liquor on the same premises.
      • 30.
      • 31.
      • 32.
      • 33.
      • 34. No retail country spirit licence to be granted to grantee of exclusive privilege.
      • 35.
      • 36. Officers empowered to inspect, etc., licensed places of manufacture or storage in charge of Excise Officer.
      • 37. Officers empowered to arrest, seize or search in open places only.
      • 38. Procedure in case of arrest outside local jurisdiction.
      • 39. To whom information of breaches of provisions of Act to be given.
      • 40. Excise Officers empowered to ask for aid.
      • 41. Nature of requisition.
      • 42.
      • 43. Grant of expenses to witness.
      • 44.
      • 45.
      • 46.
      • 47.
      • 48.
      • 49.
      • 50.
      • 51. Application for licence.
      • 52. Consideration of application.
      • 53. Security deposit and execution of bond.
      • 54. Annual renewal of distillery licence.
      • 55. Establishments and their cost.
      • 56. Quarters for establishment.
      • 57. Distiller to give notice of commencement of working.
      • 58. Power to withdraw establishment.
      • 59. Arrangement of stills, etc.
      • 60. Vessels for storage.
      • 61. Dipping place or label of vessel not to be altered.
      • 62. Materials.
      • 63. Wash not to be removed from distillery.
      • 64. Strength of spirit manufactured to be regulated by Excise Commissioner.
      • 65. Notices.
      • 66. Transfer of spirit from receiver to store-room.
      • 67. Hours of work.
      • 68. Daily accounts to be kept by distiller.
      • 69. Government warehouse.
      • 70. Private warehouses.
      • 71. Establishment for supervision of private warehouse and hours of works.
      • 72. Rules applicable to warehouses.
      • 73. Warehouse under joint lock of officer and contractor, etc.
      • 74. What spirits may be received into warehouse.
      • 75. Vessels for conveyance of spirit to warehouse.
      • 76. Procedure to be observed on arrival of spirit at a warehouse.
      • 77. Allowance for loss in transit.
      • 78. Bond for conveyance of spirits to a warehouse.
      • 79. Storage of spirit in warehouse.
      • 80. Casks or vats.
      • 81. Hours of work in Government warehouse.
      • 82. Accounts to be maintained by contractors, etc.
      • 83. Minimum stock for distillery and warehouses.
      • 84.
      • 85.
      • 86. Calculation of duty in case of obscuration.
      • 87. Periodical stock-taking and levy of duty on excess deficiency.
      • 88. Procedure for stock-taking.
      • 89. Government not liable for loss, etc. of spirit in distilleries and warehouses.
      • 90. Smoking and naked lights prohibited.
      • 91. Admittance of persons into distilleries and warehouses.
      • 92. Ejection of undesirable persons.
      • 93. Contractors, etc. bound by provisions of the Act and all rules and special orders.
      • 94. Responsibility for breaches of rules by servant.
      • 95. Disposal of liquor on expiry of licence.
      • 96. Purposes for which spirits may be issued under bond.
      • 97. Gauging and proving before removal.
      • 97A. Levy of duty on excess deficiency in store of spirit other than country spirit.
      • 97B.
      • 98. Pass for removal of spirit.
      • 99. To whom spirits may be issued for local consumption or use.
      • 99A. To whom denatured spirit may be issued.
      • 100. Supply of country spirit to retail vendors.
      • 101. Only water may be added to country spirit.
      • 102. Reduction to be made by contractors.
      • 103. Separate warehouse for reduction and issue at distillery.
      • 104. Minimum quantity to be issued from a distillery or warehouse.
      • 105. Bottling licence does not cover compounding or blending.
      • 106. Places where spirit may be denatured.
      • 107. Denaturants prescribed for Union Territory of Tripura.
      • 108. General denaturant.
      • 109. Operation to be carried on in separate building or room within distillery or warehouse enclosure.
      • 110. Denatured spirit only to be issued on requisition of manufacturer.
      • 111. Marking of vessels.
      • 112. Daily account of denatured spirit.
      • 113. Addition of spirit to denatured spirit prohibited.
      • 114. Levy of duty on deficiency or excess of denatured spirit.
      • 115. Licence for sale to be granted to approved persons only.
      • 116. Licence for possession in excess of private possession.
      • 117. Storage of denatured spirit.
      • 118. Limit of possession of denatured spirit.
      • 119. Special denatured spirit.
      • 120. Application for brewing licence.
      • 121. Storage and use of sugar.
      • 122. Manner of fixing vessels.
      • 123. Marking.
      • 124. Particulars to be entered in brewing book.
      • 125. Notice before brewing.
      • 126. Further entries in brewing book.
      • 127. Brewing book to be kept on premises.
      • 128. Saccharometer.
      • 129. Highest account of worts to be charged with duty.
      • 130. Determination of original gravity.
      • 131. Increase in original gravity.
      • 132. Brewing book Government property.
      • 133. Altered or false entry in brewing book.
      • 134. Date for payment of duty.
      • 135. Concealment of worts, etc.
      • 136. Collection and removal of worts.
      • 137. Time for collection of wrorts.
      • 138. Brewing to be kept separate.
      • 139. Mixing of worts.
      • 140. Vessels not to be used for returned beer, etc.
      • 141. Assistance to officer.
      • 142. Allowance for wastage.
      • 143. Remission of duty in case of accidental loss.
      • 144. Allowance for spoilt beer.
      • 145. Destruction of sour or spoilt beer.
      • 146. Brewer's declaration.
      • 147. Samples.
      • 148. Destruction of spoilt beer.
      • 149. Credit of duty allowable.
      • 150. Use of deleterious matter may be prohibited.
      • 152. Addition of finings, etc., to beer.
      • 153. Sale by one vendor to another vendor.
      • 154. Licences which are to be settled by auction.
      • 155. Manner of realising licence fees.
      • 156. Special procedure in case of Pachwai and Tari.
      • 157. Canteen tenant licence.
      • 158. Brewery.
      • 159. Rectified spirit.
      • 160. Denatured spirit.
      • 161. Fresh tari licence.
      • 162. Fair licence.
      • 163. Manner of payment of licence fees.
      • 164.
      • 165.
      • 165A.
      • 166. Reduction of strength of country spirit and foreign liquor by licensed vendors.
      • 167. Arrangement of premises.
      • 168. Signboards.
      • 169. Prohibition of employment of persons convicted of certain offences.
      • 170. Names of salesmen to be endorsed on licence before employment.
      • 171. Person suffering from infectious of contagious disease may not be employed.
      • 172. Prohibition of sales except for cash.
      • 173.
      • 174.
      • 174A.
      • 175. Accounts to be maintained by licensees.
      • 176. Licensee to assist in stock taking.
      • 177. Permission required for transfer or sub-lease.
      • 178. Partner in business to be named.
      • 179. Transfer of licence on death of licensee.
      • 180. Return of time expired licences, etc.
      • 181. Sale allowed on licensed premises only.
      • 182. Adulteration and storage or sale of adulterated articles..
      • 183. Licensed premises to be kept open during prescribed hours.
      • 183A.
      • 184. Licensee has no legal claim for compensation for alleged loss.
      • 185. Gift or loan between licensee and Excise Officer prohibited.
      • 185A.
      • 186. Entertainment or dance prohibited in premises for retail sale of foreign or country liquor.
      • 187. Possession of Kuchila, etc., in premises of licensed retail vendor of foreign or country liquor prohibited.
      • 188. Report on arrival of consignment of foreign liquor.
      • 188A.
      • 189. Sale of foreign liquor "off" licensee to be only in sealed and capsuled bottles of at least full reputed pint.
      • 190. Sale of bottled country spirit.
      • 191. Use of prescribed measures.
      • 192.
      • 193. Payment of compensation for closure of shops.
      • 194. Duty to be paid before removal unless bond executed.
      • 195. Place and manner of payment of duty.
      • 196. Disposal of unsuitable spirit on distilary or warehouse.
      • 197. Destruction on intoxicant unfit for use on vendors' premises.
      • 198.
      • 199.
      • 200. Disposal of things confiscated to be deferred till period of appeal has expired except in certain cases.
      • 201. Disposal of things confiscated when order is reversed.
      • 202. Disposal of confiscated foreign liquor.
      • 203. Disposal of confiscated country spirit.
      • 204. Disposal of confiscated articles other than exciseable articles.
      • 205. Permit for possession of confiscated article in excess of limit of retail sales.
      • 206. Disposal of things confiscated other than exciseable articles.
      • 207. Possession of country liquor by private persons on special occasions in excess of limit allowed by Section 19 (1) of the Act.
      • 208. Minimum strength for sale of whisky, brandy, rum and gin.
      • 209. Minimum strength for sale of denatured spirit.
      • 210. Brandy, whisky, etc., to be sold in sealed and capsuled containers.
      • 211. Suspension of licences granted under the Act.
      • 212. Authorisation to issue pass for transport or export of denatured spirit and form of such pass.
      • 213.
      • 214.
      • 215.
      • 216.
      • 217.
      • 218.
      • 219.
      • 220.
      • 221.
      • 222.
      • 223.
      • 224.
      • 225.
      • 226.
      • 227.
      • 228.
      • 229.
      • 230.
      • 231.
      • 232.
      • 233.
      • 234.
      • 235.
      • 236.
      • 237.
      • 238.
      • 239.
      • 240.
      • 241.
      • 242.
      • 243.
      • 244.
      • 245.
      • 246.
      • 247.
      • 248.
      • 249.
      • 250.
      • 251.
      • 252.
      • 252A.
      • 253.
      • 254.
      • 255.
      • 256.
      • 257.
      • 258.
Tripura Excise (Foreign Liquor Licence) Rules, 1972

Tripura Excise (Foreign Liquor Licence) Rules, 1972

Published vide Notification No. F. 1(8)-Rev/66, in the Tripura Gazette No. 28, dated 1st March, 1972

ner439

Notification No. F. 1 (8)-Rev/66, dated Agartala, the 1st March, 1972. - In exercise of the powers conferred by Section 86 of the Bengal Excise Act, 1909 (Bengal Act 5 of 1909) as extended to Tripura, the Governor is pleased to make the following rules, namely :

1. Short title, extent and commencement. - (i) These rules may be called the Tripura Excise (Foreign Liquor Licence) Rules, 1972.

(ii) They shall extend to the whole of the State of Tripura.

(iii) They shall come into force at once.

2. Period for which licence may be granted. - Licence for the sale of foreign liquor shall be granted for a period of one year.

3. Procedure for granting of licence. - Application for licence for the sale of foreign liquor shall be submitted to the Collector who shall grant such licence after verification and with the prior approval of the Excise Commissioner.

4. Licence for the sale of foreign liquor shall be given by tender-cum-auction.

Bare Acts Live

Copyright © 2016 Chawla Publications (P) Ltd. - Home | About Us | Contact Us