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[Cites 0, Cited by 0] [Section 51(10)] [Section 51] [Entire Act]

NCT Delhi - Subsection

Section 51(10)(d) in The Delhi Excise Rules, 2010

(d)Certificate by the Tourism Department, Government of Delhi, in the case of licences in Forms L-17, L-28 and L-29; or the one which fulfils the following conditions:
(i)that the building should be well constructed and the approach should be suitable for restaurant;
(ii)that there should be adequate arrangements for service to the customers;
(iii)that the restaurant should, at all times adhere to good maintenance and service. The rates should be fixed in accordance with the rules, if any, prescribed by the local authorities and submitted to the Excise Department for concurrence. The rates should be prominently displayed on the menu cards. These should also include VAT, service charges etc;