(10)Retail licences for consumption "on" the premises, shall be granted at a site, duly approved by the local authority concerned, provided that the following documents have been furnished, issued by the agencies concerned:(a)Eating House Licence;(b)Lodging House Licence in the case of L-15 only;(c)Health and Trade Licence;(d)Certificate by the Tourism Department, Government of Delhi, in the case of licences in Forms L-17, L-28 and L-29; or the one which fulfils the following conditions:(i)that the building should be well constructed and the approach should be suitable for restaurant;(ii)that there should be adequate arrangements for service to the customers;(iii)that the restaurant should, at all times adhere to good maintenance and service. The rates should be fixed in accordance with the rules, if any, prescribed by the local authorities and submitted to the Excise Department for concurrence. The rates should be prominently displayed on the menu cards. These should also include VAT, service charges etc;(a)certificate from the Tourism Department, Government of India in the case of licences in Forms L-15 and L-16;(b)registration certificate under the Delhi Value Added Tax Act, 2004;(c)site plan including the store room, area for the bar and the area for the service of liquor, prepared by registered architect;(d)No objection Certificate from the Fire Department.(e)[ Certificate from the Tourism Department, Government of India for grant of licence in Form L-15 and L-16 in case of hotels and Certificate from the Tourism Department, Government of National Capital Territory of Delhi for grant of licence in Form L-15 in case of guest houses.] [Inserted by Notification No. F.10(12)/Fin(Rev-I)/2010-11/DS 11/111, dated 21st March, 2011.]
