Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] NCT Delhi - Subsection Section 39(2) in The Delhi Excise Act, 2009 (2)If a person consumes any such liquor on such premises, he shall be punishable with fine which may extend to two thousand rupees.
