(1)Permit in Form P-11 for Liquor Exhibitors, -(a)Total number of brands and their quantity shall be as approved by Excise Commissioner;(b)the brands of Indian Liquor and Foreign Liquor registered in Delhi shall not be permitted during such exhibitions.(2)Permit in Form P-13 for service of Indian Liquor and Foreign Liquor at bar etc. - A permit in Form P-13 shall be granted by the Deputy Commissioner for service of Indian Liquor and Foreign Liquor at a bar, when temporary arrangements for the service of Indian Liquor and Foreign Liquor are required inside or outside but within the compound of the premises of licences in Forms L-15, L-16, L-17, L-28, L-29 on such terms and conditions as he may deem fit:Provided that if the liquor is served in the open, the area shall be properly screened off from the public view:Provided further that where the service of Indian Liquor or Foreign Liquor at a temporary bar at a place outside the compound of the licensed premises of holder of L-15 and L-16 licences when a temporary arrangement for service of India Liquor or Foreign Liquor is required in connection with National or International Conference, exhibition or function, the permit shall be issued with the prior approval of the Excise Commissioner, on such terms and conditions as the Excise Commissioner may deem proper.(3)If a National or International Conference, exhibition or function is organized by an agency or organization other than the Ministry or Department of the Government, permit in Form P-13 for a temporary bar shall be granted by the Excise Commissioner on such terms and conditions as the Excise Commissioner may deem proper.(4)Liquor may be served on dry days in the premises permitted in Form P-13 only to such foreigners and groups as may be sponsored by the Government of India and approved by an order of the Excise Commissioner:Provided that no such approval or sponsorship shall be necessary in the case of service of liquor for the celebration of their respective national days by diplomatic missions, if such days happen to be on dry days;(5)The permit holder is authorized to sell Indian Liquor and Foreign Liquor by retail to the residents of hotel, delegates to the conference etc., with such restrictions as may be imposed by the Excise Commissioner at the time of grant of permit;(6)The permit holder shall serve wine or beer in open bottles or in glasses and other Indian Liquor and Foreign Liquor only in glasses. Such bottles shall on no account be removed by any persons from the premises, except on an authority granted by the Excise Commissioner;(7)[ In no case service of liquor from holder of licenses in Form L-16, L-17, L-28, L-29 shall be allowed except in case of functions organized by the hospitality organization, Ministry of External Affairs, Government of India, Diplomatic missions on the recommendations of Ministry of External Affairs, Government of India and at temporary place at a restaurant.] [[Substitution by Notification No. F.10(3)/Fin.(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013, for sub-rule (7) (w.e.f. 5-8-2013). Earlier sub-rule (7) was substituted, by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012). Sub-rule (7), before substitution, stood as under:"(7) In no case service of liquor other than from holder of licenses in from L-16, L-17, L-28, L-29 shall be allowed, except in the functions organized by the Hospitality Organization, Ministry of External Affairs, Government of India and Diplomatic missions on the recommendation of Ministry of External Affairs, Government of India;"]][***] [[Sub-rule (8) omitted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012). Sub-rule (8), before omission, stood as under:"(8) In case of liquor provided by the guest, the permit holder may be required by the Excise Commissioner to keep the unconsumed stock out of the stock allowed under permit in Form P-13, if it exceeds the individual possession limit without a licence, in their safe custody pending disposal of the stock under orders of the Excise Commissioner."]]
