Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] NCT Delhi - Section Section 8 in The Delhi Excise Rules, 2010 8. Import of liquor from licensed sources. - Indian Liquor, Country liquor, rectified spirit, denatured spirit and special denatured spirit shall not be imported, except from a licensed distillery, brewery, winery or bottling plant.
