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NCT Delhi - Section

Section 40 in The Delhi Excise Act, 2009

40. Penalty for consumption of liquor in public place.

– Whoever, in contravention of this Act or the rules, notification or order made thereunder -
(a)consumes liquor in a public place;
(b)consumes liquor in public place and creates nuisance;
(c)permits drunkenness or allows assembly of unsocial elements on the premises of liquor establishment; shall be punishable,