(1)Immediately with effect from the date on which these Rules come into force, (i) the Delhi Excise Liquor Definitions, 1973, (ii) the Delhi Excise Duty Orders, 1976, (iii) the Delhi Powers and Appeal Orders, 1952, (iv) the Delhi Intoxicants License and Sale Rules, 1976, (v) the Delhi Liquor License Rules, 1976, (vi) the Delhi Liquor Import, Export, Transport and Possession Rules, 1976, (vii) the Delhi Liquor Permit and pass Rules,... (viii) the Delhi (Intoxicants) Confiscation Orders, 1933, (ix) the Delhi Chemical Works Rules, 1933, (x) the Delhi Supply and Sale of Hemp Drugs Rules, 1976, (xi) the Delhi Import, Export, Transshipment and Possession (in bond) of Rectified Spirit Orders, 1960, (xii) the Delhi Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sale Rules, 1953, (xiii) the Delhi (Sale of Duty Free Indian Made Foreign Liquor to Diplomats/Foreign Embassies/United Nations and other allied agencies in Delhi) Bonded Warehouse Rules, 1975, (xiv) the Delhi Draught Beer Rules, 1977, (xv) the Delhi Excise Barriers Rules, 1955, (xvi) the Delhi Excise Bottle Rules, 1943, (xvii) the Delhi Beer Bottle Rules, 1943 (xviii) the Delhi Country Liquor Bonded Warehouse Rules, 1976, (xix) the Delhi Country Liquor Retail Vend Rules, 1976, (xx) the Delhi Import of Ganja Orders, 1915, (xxi) the Delhi Import and Possession of Charas Orders, 1943. (xxii) the Delhi Charas Permit and Pass Rules, 1943 and (xxiii) the Delhi Charas Warehouse Rules, 1943, shall stand repealed:Provided that till the rules under Chapter X are notified, the rates of duties, fees and price structure prescribed under the Punjab Excise Act, 1914 (as extended to the National Capital Territory of Delhi) and rules made thereunder shall continue to be in force.
