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 66(1)] [Section 66] [Entire Act] NCT Delhi - Subsection Section 66(1)(a) in The Delhi Excise Rules, 2010 (a)the licensee shall sell liquor to the holders of licence for consumption "on" and "off" the premises or as directed by the Excise Commissioner;