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[Cites 0, Cited by 0] [Section 154] [Entire Act]

NCT Delhi - Subsection

Section 154(4) in The Delhi Excise Rules, 2010

(4)Other fees (Permit/Pass/Import/Export) -
Sl. No. Rule Form of Permit/Pass Description Fee (in Rs)
1 2 3 4 5
1. 71 P-1 Permit for Import of rectified spirit, denatured spirit andspecial denatured spirit (a) Rs. 5 per 20 bulk litres of rectified spirit.(b) Rs. 2per bulk litre of denatured spirit and special denatured spirit.
2. 79(2) P-2 Permit for possession of denatured spirit exceeding fivelitres up to ten litres 100
3. 81(1) P-3 Permit for possession of denatured spirit exceeding tenlitres. 500
4. 81(4) P-4 Permit for possession of special denatured spirit in bulkquantity 2,000
5. 77 P-5 Permit for possession of rectified spirit to educationalinstitutions etc. 250
6. 78 P-6 Permit for possession of special denatured spirit byIndustrial manufacturers 50,000
7. 126(2) P-7 Permit for possession of intoxicating spirituous preparations 5,000
8. 127 P-8 Permit for Import or transport of intoxicating spirituouspreparations Rs. 1 per litre
9. 19 P-9 Permit for Import of Indian Liquor and Country Liquor fortroops 250
10. 20(1)(c) P-10 Service of Indian Liquor and Foreign Liquor at a place otherthan the licensed premises 5,000
[10A [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012).] 20(1)d [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012).] P-10A [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012).] Permit for service of Indian Liquor and/or Foreign Liquor at aplace other than licensed premises in - [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012).](i) Commercialticketed event/function or a series of such event/functionsduring the entire period of 24th December to 31st December fortime upto 1.00 AM only. [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012).](ii) other commercial ticketedevents/functions during the rest of the year for time upto 1.00AM only. [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012).] (i) Rs. 200000 for commercial ticketedevents/functions during the entire period from 24 to 31stDecember. [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012).](ii) Rs. 100000 per day on other commercialticketed events/functions.] [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012).]
11. 44(1) P-11 Permit for liquor exhibitors 25,000
12. 114 P-12 Permit for import, export or transport of bhang Rs. 3 per kg. or part thereof
13. 44(2) P-13 Service of Indian Liquor and Foreign Liquor at a temporarypalace at hotel, club and restaurant 5,000
14. 15 P-14 (a) Fee for Import of Indian Liquor (other than economy) forholder of L-1 licence, excluding beer Rs. 5.00 per Litre
      (b) Fee for Import of Indian Liquor having MRP upto Rs. 120for holder of L-1 licence excluding beer Rs. 1.25 per litre
15. 94   Fee for opening of warehouse beyond prescribed hours of on drydays Rs. 5,000 per occasion
16. 138 and and 143   Fee for filing Appeal, Review and Revision Rs. 500 per occasion
FORM L-1[See rules 32 & 66(1)]
1. Category of Licence : L-1 (Licence for wholesale vend of Indian Liquor)
2. Registration number :  
3. Name and style of company/firm etc. :  
4. Name of director :  
5. Address of office : .............................................
6. Address of Warehouse : .............................................
7. Flours of sale :  
8. Licence fee :  
9. Licence valid up to : 31-03-20.......
10. Brands registered : As annexed
11. Date of Issue of Licence :  
Conditions:This licence is granted subject to observance of the provisions of the Delhi Excise Act, 2009 the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-1F[See rules 32 & 66(2)]
1. Category of Licence : L-1F (Licence for wholesale vend of Foreign Liquor)
2. Registration number :  
3. Name and style of company/firm etc. :  
4. Name of director :  
5. Address of office : .............................................
6. Address of Warehouse : .............................................
7. Flours of sale :  
8. Licence fee :  
9. Licence valid up to : 31-03-20.......
10. Brands registered : As annexed
11. Date of Issue of Licence :  
Conditions:This licence is granted subject to observance of the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-2[See rules 32 & 66(3)]
1. Category of Licence : L-2 (Licence for wholesale vend of Draught Beer
2. Registration number :  
3. Name and style of company/firm etc. :  
4. Name of director :  
5. Address of office : .............................................
6. Address of Warehouse : .............................................
7. Flours of sale :  
8. Licence fee :  
9. Licence valid up to : 31-03-20.......
10. Brands registered : As annexed
11. Date of Issue of Licence :  
Conditions:This licence is granted subject to observance of the provisions of the Delhi Excise Act, 2009 the Rules framed thereunder; terms and.conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-3[See. rules 32 & 66(4)]
1. Category of Licence : L-3 (Licence for wholesale vend of Country Liquor)
2. Registration number :  
3. Name and style of company/firm etc. :  
4. Name of director :  
5. Address of office : .............................................
6. Address of Warehouse : .............................................
7. Flours of sale :  
8. Licence fee :  
9. Licence valid up to : 31-03-20.......
10. Brands registered : As annexed
11. Date of Issue of Licence :  
Conditions:This licence is granted subject to observance of the provisions of the Delhi Excise Act, 2009 the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-timeDeputy CommissionerFORMS L-4 & 5(WHOLESALE VEND OF RECTIFIED SPIRIT/DENATURED SPIRIT)[See rules 75 & 76]LICENCE FOR POSSESSION OF RECTIFIED SPIRIT/DENATURED SPIRITNo.The licence authorising the possession of rectified spirit/denatured spirit in the premises specified below and for the period from to ............. is granted to ...............................................This Licence is granted subject to the provisions of the Delhi Excise Act, 2009 the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-timeDeputy CommissionerDescription of licensed premises .................................................................... Supplementary condition, if any: -One time possession limit in litresENDORSMENT OF RENEWALThis licence is hereby renewed on the condition herein before stated for the period state below: -Period from .....................................to.............................fee Rs.......................................................Deputy CommissionerFORM L-6[See rules 32 & 66(5)]
1. Category of Licence : L-6 (Retail vend of Indian Liquor in public sector)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-6 Vend : .............................................
6. Hours of Sale : .............................................
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009 the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-timeDeputy Commissioner.FORM L-6FE[See rules 32 & 66]
1. Category of Licence : L-6FE (Retail vend of Foreign Liquor in public sector)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-6FE Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009 the rules framed thereunder; terms and conditions of licence and the instruction issued by the licensing authority from time-to-timeDeputy Commissioner.FORM L-6FG[See rules 32 & 66(5)]
1. Category of Licence : L-6FG (Retail vend of Foreign Liquor in public sector to theholder of licence in Form L-6)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-6FG Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009 the rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-timeDeputy Commissioner.FORM L-7[See rules 32 & 66(5)]
1. Category of Licence : L-7 (Retail vend of Indian Liquor in private sector)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-7 Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-7FE[See rules 32 & 66(5)]
1. Category of Licence : L-7 FE (Retail vend of Foreign Liquor in private sector)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-7 FE Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-7FG[See rules 32 & 66(5)]
1. Category of Licence : L-7 FG (Retail vend of Foreign Liquor in private sector to theholder of licence in Form L-7)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-7 FG Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-8[See rules 32 & 66(6)1
1. Category of Licence : L-8 (Retail vend of Country Liquor in public sector)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-8 Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-9[See rules 32 & 66(7)]
1. Category of Licence : L-9 (Retail vend of Indian Liquor to holders of licence inForm L-1)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-9 Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by licensing authority from time-to-time.Deputy CommissionerFORM L-10[See rules 32 & 66(5)]
1. Category of Licence : [L-10 (Retail vend of Indian Liquor and Foreign Liquor inShopping Malls and Shopping Complex at Airport)] [Substitution by Notification No. F.12(17)/Fin(Rev-I)/2011-12/DS 111/1421, dated 7th December, 2011, for "Retail vend of Indian Liquor and Foreign Liquor in Shopping Malls" (w.e.f. 7-12-2011).]
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-10 Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy Commissioner[FORM L-11] [Inserted by Notification No. F.10(2)/Fin.(Rev-I)/2012-13/DS 111/407, dated 16th May, 2012 (w.e.f. 16-5-2012).][Rules 32 and 66(19)]
1. Category of Licence : L-11 (Retail vend of Beer manufactured by Microbrewery)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-11 Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder, the terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy Commissioner]FORM L-12[See rules 32 & 66(5)]
1. Category of Licence : L-12 (Retail vend of Beer and Wine in Departmental Stores)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-12 Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by licensing authority from time-to-time.Deputy CommissionerFORM L-12F[See rules 32 & 66(5)]
1. Category of Licence : L-12F (Retail vend of Foreign Beer and Wine in DepartmentalStore to the holder of licence in Form L-12)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-12F Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-13[See rules 32 & 66(8)]
1. Category of Licence : L-13 (Retail vend of Indian Liquor for home delivery)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-13 Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-13F[See rule 66(8)]
1. Category of Licence : L-13F (Retail vend of Foreign Liquor for home delivery to theholders of licence in Form L-13)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-13 F Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-14[See rules 32 & 66(5)]
1. Category of Licence : L-14 (Retail vend of economy Indian Liquor and Beer to holderof licence in Form L-8)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-14 vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORMS L-16, L-16F, L-20, L-20F[See rules 32 & 66(10)(12)]
1. Registration No. :  
2. Name of the hotel :  
3. Constitution of hotel :  
4. Names of the proprietor/partners/directors :  
5. Address :  
6. No. of L-16 bars :  
7. No. of L-16F bars :  
8. Hours of sale :  
9. Licence fee (T.R. No.,date and amount :  
10. Date of Issue :  
11. Validity of licence :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerDETAILS OF RENEWAL
Period Fee paid
Signature and seal of T.R. no., date
Renewing Authority and amount
FORMS L-23/L-23F[See rules 32 & 66(14)]
1. Category of Licence : Retail vend of Indian Liquor and Foreign Liquor in MilitaryCanteen
2. Registration Number :  
3. Name and Style of Unit :  
4. Name and designation of the applicant :  
5. Address :  
6. Address of godown, if any :  
7. Hours of sale :  
8. Licence fee/secutity money :  
9. Period for which licence is valid :  
10. Date of issue :  
Conditions:This licence is valid subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the` instructions issued by the licensing authority from time-to-time.Deputy CommissionerSpecial Conditions: