(8)Licence in Form L-13 for home delivery of Indian liquor by ordering through e-mail or by fax (not on telephone). -(a)the licensee shall make delivery of liquor at the residences only if order is received through e-mail or by Fax (not on telephone) and no delivery shall be made to any hostel, office, and institution;(b)the licensee shall not sell liquor to any person for consumption "on" the premises;(c)the licensee shall not sell liquor to any other licensee:Provided that in case of licensees holding more than one licences, the transfer of stock from one licensed premises to another may be made with the prior approval of the Deputy Commissioner or any other excise officer authorized by the Deputy Commissioner.
