(6)Licence in Form L-8 for the retail vend of country liquor for consumption "off" the premises. -(a)the licence for retail vend of country liquor shall be granted by tender, auction or fixed. fee;(b)the licensee shall, unless otherwise permitted by the Excise Commissioner in exceptional cases, get his requirement of country liquor from a person licensed to sell country liquor by wholesale in Delhi;(c)the licensee may, if no arrangement is made in Delhi, obtain his supplies of country liquor up to 20 per cent. of his sale of country liquor from any distillery or bottling plant, approved for this purpose by the Excise Commissioner:Provided that in the case of the import of country liquor in bulk, beyond the limits of Delhi, the licensee shall not break bulk until the consignment has reached Delhi and has been compared by an Excise Inspector with the pass, covering the consignment;(d)the licensee shall not sell or expose for sale country liquor in bottles of such shape or colour or bearing such figures, words or marks as are reasonably made to lead persons to believe that such liquor is other than country liquor;(e)the licensee shall sell country liquor at such rates as may, from time- to-time, be fixed by the Government;(f)the licensee shall maintain account of receipt and sale in Form F-6 and shall at the end of each month prepare and submit to the Excise Department a monthly true abstract of receipt and sales;(g)the licensee shall not store in the licensed premises -(i)any empty liquor bottle, cork, capsule, pilfer proof seal, bottle neck etc., except as provided under the rules;(ii)any bottle of soda water or any other soft drink;(iii)rectified spirit and denatured spirit;(iv)any other intoxicant;
