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
Last Updated 18th February, 2020 [tri027]
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.
