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NCT Delhi - Section

Section 99 in The Delhi Excise Rules, 2010

99. Breaching of Act and rules by employees.

- If it comes to the notice of the licensee that any person, employed by him has committed any breach of the Act, the rules framed thereunder or of the agreement entered into by him, it shall be his duty to report the matter to the Assistant commissioner and to comply with his direction. The Assistant commissioner shall report the matter together with the action taken by him to the Deputy Commissioner.