55. Working hours and conditions relating to sale of liquor.
(1)The hours for the sale of liquor shall be such as may be specified in an order made by the Excise Commissioner and different orders may be specified for different categories of licences.(2)The licensee, except a chemist or druggist holding. a licence in Form L-26, shall not sell or keep on his licensed premises any chloral hydrate, butyl chloral hydrate or para aldehyde, any caramel, or colouring matter or any essence or material used for flavouring beverages or any rectified spirit.(3)The licensee shall not, except under the orders of the Excise Commissioner or in accordance with the terms and conditions of his licence, compound, blend, colour, flavour or rectify any liquor sold by him or store in his licensed premises.(4)The licensee shall not alter or tamper with the labels and capsules on bottles containing liquor for sale.(5)The licensee shall not deteriorate, adulterate or dilute any liquor to be sold by him, or sell the same knowing it to have been deteriorated, adulterated or diluted, or stored or permit to be stored in his licensed premises, any liquor in a deteriorated, adulterated or diluted state.(6)No sale of liquor, whether in wholesale or retail shall be made by any measures other than standard stamped measures, approved by the Excise Commissioner. The standard measures shall be the proof litre or bulk litre and the multiple. The licensee shall keep such stamped standard fractional measures of proof or bulk litres as are available in the market and have been approved by the Excise Commissioner.(7)The licensee shall not allow any person to conduct sales on his behalf, unless the name of such person has previously been submitted to the Deputy Commissioner for approval:Provided that this condition shall not apply to. -(a)the licensee of a hotel, restaurant and club;(b)a licensee, holding licence in Forms L-25 and L-26 or;(c)licence for retail sale of denatured spirit.(8)Subject to the provisions of these rules, every licensee shall, in respect of liquor, which he is licensed to sell, meet the demand of every customer entitled to be served, who tenders payment, for what is required by hi n, and the licensee shall maintain sufficient stock of liquor, in which he is licensed to deal, to meet the probable demand. This rule does not compel a licensee to meet the demand of a customer even if accompanied by a tender of payment if the customer owes payment for liquor, previously sold under the licence on credit, in case where a sale of credit is permissible.(9)The licensee shall not sell liquor except of the following strength and subject to the following conditions: -(a)a licensee for the sale of country liquor shall not sell liquor in the bottles and of the strength, otherwise than, as may be specified by the Excise Commissioner;(b)[ A licensee for the sale of Indian Liquor and Foreign Liquor of the strength less than 25 degrees under proof in the case of brandy, whisky or rum or of a liquor intended to pass as, whisky, brandy or rum or of a strength less than 35 degree under proof in the case of gin, vodka or of liquor intended to pass as gin or vodka: [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for clause (b) (w.e.f. 4-7-2012). Clause (b), before substitution, stood as under:"(b) a licensee for the sale of Indian Liquor and Foreign Liquor shall not sell Indian Liquor and Foreign Liquor of the strength less than 25 degrees under proof in the case of brandy, whisky or rum or of a liquor intended to pass as, whisky, brandy or rum or of a strength less than 35 degrees under proof in the case of gin, vodka or of liquor intended to pass as gin or vodka:Provided that the minimum strength of 25 degrees or 35 degrees under proof shall not be enforced in case of liqueur, wine, beer, cider and alcopop;"]]Provided that the minimum strength of 25 degree or 35 degrees under proof shall not be enforced in case of liquor, wine, beer, cider and alcopop: [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for clause (b) (w.e.f. 4-7-2012). Clause (b), before substitution, stood as under:"(b) a licensee for the sale of Indian Liquor and Foreign Liquor shall not sell Indian Liquor and Foreign Liquor of the strength less than 25 degrees under proof in the case of brandy, whisky or rum or of a liquor intended to pass as, whisky, brandy or rum or of a strength less than 35 degrees under proof in the case of gin, vodka or of liquor intended to pass as gin or vodka:Provided that the minimum strength of 25 degrees or 35 degrees under proof shall not be enforced in case of liqueur, wine, beer, cider and alcopop;"]]Provided further that the minimum strength of 25 degree or 35 degrees under proof shall not be enforced in case of Delhi Medium Liquor whose strength will be decided by the Government from time-to-time.] [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for clause (b) (w.e.f. 4-7-2012). Clause (b), before substitution, stood as under:"(b) a licensee for the sale of Indian Liquor and Foreign Liquor shall not sell Indian Liquor and Foreign Liquor of the strength less than 25 degrees under proof in the case of brandy, whisky or rum or of a liquor intended to pass as, whisky, brandy or rum or of a strength less than 35 degrees under proof in the case of gin, vodka or of liquor intended to pass as gin or vodka:Provided that the minimum strength of 25 degrees or 35 degrees under proof shall not be enforced in case of liqueur, wine, beer, cider and alcopop;"]](c)the licensee shall not store for sale or sell any liquor which does not conform to the specifications required in an order made by the Excise Commissioner and if no such order has been made, which does not conform to the specifications laid down by the Bureau of Indian Standards with regard to the strength of liquor.(d)the licensee may be permitted to sell beer of alcoholic strength up to 5 per cent. volume by volume and strong beer with alcoholic strength of above 5 per cent. volume by volume up to 8.25 per cent. volume by volume;(e)The permissible variation in the liquor contents of any bottle of liquor shall be plus or minus one per cent.
