(7)[ In no case service of liquor from holder of licenses in Form L-16, L-17, L-28, L-29 shall be allowed except in case of functions organized by the hospitality organization, Ministry of External Affairs, Government of India, Diplomatic missions on the recommendations of Ministry of External Affairs, Government of India and at temporary place at a restaurant.] [[Substitution by Notification No. F.10(3)/Fin.(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013, for sub-rule (7) (w.e.f. 5-8-2013). Earlier sub-rule (7) was substituted, by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012). Sub-rule (7), before substitution, stood as under:"(7) In no case service of liquor other than from holder of licenses in from L-16, L-17, L-28, L-29 shall be allowed, except in the functions organized by the Hospitality Organization, Ministry of External Affairs, Government of India and Diplomatic missions on the recommendation of Ministry of External Affairs, Government of India;"]][***] [[Sub-rule (8) omitted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012). Sub-rule (8), before omission, stood as under:"(8) In case of liquor provided by the guest, the permit holder may be required by the Excise Commissioner to keep the unconsumed stock out of the stock allowed under permit in Form P-13, if it exceeds the individual possession limit without a licence, in their safe custody pending disposal of the stock under orders of the Excise Commissioner."]]
