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[Cites 0, Cited by 0] [Section 66(3)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(3)(b) in The Delhi Excise Rules, 2010

(b)If after import of draught beer, it is found to have been deteriorated either during the transport of the kegs from the brewery to the licensed premises or the licensee has subsequently found that such stocks have deteriorated during the storage prior to sale, the same shall be destroyed, after the receipt of the report from the Chemical Examiner, with the permission of the Deputy Commissioner.