(9)Licences in Forms L-15, L-15F for service of Indian Liquor and Foreign Liquor in a hotel [or guest house] [Inserted by Notification No. F.10(12)/Fin(Rev-I)/2010-11/DS 1I/111, dated 21st March, 2011] to the residents in their rooms. -(a)no liquor shall be served by the licensee to any person except to the order of a bona fide resident;(b)no liquor shall be served by the licensee at any place other than the room in which the person ordering it resides for the time being;(c)the licensee shall possess a certificate of recommendation from the Department of Tourism, Government of India [in case of Hotels and certificate from Tourism Department, Governemnt of National Capital Territory of Delhi, in case of Guest Houses] [Added by Notification No. F.10(12)/Fin(Rev-I)/2010-11/DS 11/111, dated 21st March, 2011.] ;(d)no licensee shall purchase any liquor from any person other than a person holding a licence in Forms L-1 and L-1F, without the permission of the Excise Commissioner.
