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[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

NCT Delhi - Subsection

Section 80(1)(b) in The Delhi Excise Rules, 2010

(b)The licensee shall satisfy himself about the bona fide of the purchaser to ensure that the rectified spirit is required for the genuine use and the purchaser is not a person of ill-repute or bootlegger or an agent of a bootlegger. In all cases where a person comes to purchase spirit repeatedly, the licensee shall be bound to inform the Deputy Commissioner.