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NCT Delhi - Section

Section 22 in The Delhi Excise Rules, 2010

22. Determination of number of vends in any area.

(1)The number of liquor and bhang shops, which may be licensed in any area be the number which the Government considers necessary to meet the reasonable requirement of the population.
(2)The Deputy Commissioner may, at any time, in public interest order the transfer of any licensed liquor or bhang shop from one locality to the other. -