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[Cites 0, Cited by 0] [Section 55] [Entire Act]

NCT Delhi - Subsection

Section 55(6) in The Delhi Excise Rules, 2010

(6)No sale of liquor, whether in wholesale or retail shall be made by any measures other than standard stamped measures, approved by the Excise Commissioner. The standard measures shall be the proof litre or bulk litre and the multiple. The licensee shall keep such stamped standard fractional measures of proof or bulk litres as are available in the market and have been approved by the Excise Commissioner.