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[Cites 0, Cited by 0] [Section 79(4)] [Section 79] [Entire Act]

NCT Delhi - Subsection

Section 79(4)(a) in The Delhi Excise Rules, 2010

(a)Unless otherwise permitted by the Excise Commissioner, the licensee shall store all his stock of denatured spirit in the licensed premises. In case the Deputy Commissioner has permitted the storage of denatured spirit in a godown under sub-rule (2) of rule 51, the licensee shall maintain an account of receipt and issue of denatured spirit at the godown separately in a register in Form F-6. The godown shall be used only for the storage of denatured spirit for issue to the licensed premises. The sale of denatured spirit from the godown on any pretext is strictly prohibited.