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[Cites 0, Cited by 0] [Section 96] [Entire Act]

NCT Delhi - Subsection

Section 96(2) in The Delhi Excise Rules, 2010

(2)In the case of country liquor, it shall be the duty of the licensee to obtain necessary allocation, if required, from the state or Union territory where the distillery or the bottling plant is situated within the time prescribed in the contract. The Excise Commissioner shall not accept any responsibility in this behalf.