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NCT Delhi - Section

Section 131 in The Delhi Excise Rules, 2010

131. Rules not to apply in certain cases.

- These rules shall not apply to the intoxicating spirituous preparations:
(a)imported into India;
(b)as are considered by the Excise Commissioner, from time-to-time, to be incapable of being misused for potable purposes and declared as such by him, by issue of notification.