[Cites 0, Cited by 0]
[Section 154]
[Entire Act]
NCT Delhi - Subsection
Section 154(2) in The Delhi Excise Rules, 2010
| Sl. Nos. | Reference of rule | Forms of Licence | Description of Licences | Annual Licence fee (in Rs) | |
| 1 | 2 | 3 | 4 | 5 | |
| 1. | 32(1) | L-2 | Wholesale vend of Draught Beer | 50,000 | |
| 2. | 32(1) | L-4 | Wholesale vend of Rectified spirit | 25,000 | |
| 3. | 32(1) | L-5 | Wholesale vend of Denatured spirit including special denaturedspirit | 25,000 | |
| 4. | 32(1) | L-6 | Retail vend of Indian Liquor in public sector | 2,50,000 | |
| 5. | 32(1) | L-6FG | Retail vend of Foreign Liquor in public sector to the holdersof licence in Form L-6 | Ten per cent. of licence fee applicable for L-6 licence | |
| 6. | 32(1) | L-6 FE | Retail vend of Foreign Liquor in public sector. | 2,00,000 | |
| 7. | 32(1) | L-7 | Retail vend of Indian Liquor in private sector | 8,00,000 | |
| 8. | 32(1) | L-7FG | Retail vend of Foreign Liquor in private sector to the holdersof licence in Form L-7. | Ten per cent. of licence fee applicable for L-7 licence | |
| 9. | 32(1) | L-7FE | Retail vend of Foreign Liquor in private sector | 6,00,000 | |
| 10. [ [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 10 (w.e.f. 4-7-2012). Serial No. 10, before substitution, stood as under:"10. 32(1) L-8 Retail vend of Country Liquor in public sector 1,00,000"]] | 32(1) [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 10 (w.e.f. 4-7-2012). Serial No. 10, before substitution, stood as under:"10. 32(1) L-8 Retail vend of Country Liquor in public sector 1,00,000"]] | L-8 [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 10 (w.e.f. 4-7-2012). Serial No. 10, before substitution, stood as under:"10. 32(1) L-8 Retail vend of Country Liquor in public sector 1,00,000"]] | Retail vend of Country Liquor and Delhi Medium Liquor (60degrees) in public sector. [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 10 (w.e.f. 4-7-2012). Serial No. 10, before substitution, stood as under:"10. 32(1) L-8 Retail vend of Country Liquor in public sector 1,00,000"]] | 2,00,000] [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 10 (w.e.f. 4-7-2012). Serial No. 10, before substitution, stood as under:"10. 32(1) L-8 Retail vend of Country Liquor in public sector 1,00,000"]] | |
| 11. | 32(1) | L-9 | Retail vend of Indian Liquor to holders of licence in FormL-1. | 10,00,000 | |
| 12. | 32(1) | L-10 | [Retail vend of Indian Liquor and Foreign Liquor in ShoppingMalls and Shopping Complex at Airport] [Substitution by Notification No. F.12(17)/Fin(Rev-I)/2011-12/DS 111/1421, dated 7th December, 2011, for "Retail vend of Indian Liquor and Foreign Liquor in Shopping Malls" (w.e.f. 7-12-2011).] | [8,00,000 Note: Fee for round the clock operation for theL-10 vend at Airport shall be twice the amount of fee applicablefor L-10 licence] [Substitution by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, for "8,00,000" (w.e.f. 4-7-2012). Earlier it was substituted by Notification No. F.12(20)/Fin.(Rev-I)/2011-12/DS 111/406, dated 16th May, 2012 (w.e.f. 16-5-2012).]. | |
| [12A [Inserted by Notification No. F.10(3)/Fin(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013).] | 51(4) [Inserted by Notification No. F.10(3)/Fin(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013).] | Fee for allowing selling of accessories of liquor products vizglass, peg maker, ice box, coasters, try, ice holder, bottleopener in the L-10 retail vends in malls [Inserted by Notification No. F.10(3)/Fin(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013).] | Rs. 50,000] [Inserted by Notification No. F.10(3)/Fin(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013).] | ||
| 13. [ [Substitution by Notification No. F.10(2)/Fin.(Rev-I)/2012-13/DS III/407, dated 16th May, 2012, for Serial No. 13 (w.e.f. 16-5-2012).] | 32(1) [Substitution by Notification No. F.10(2)/Fin.(Rev-I)/2012-13/DS III/407, dated 16th May, 2012, for Serial No. 13 (w.e.f. 16-5-2012).] | L-11 [Substitution by Notification No. F.10(2)/Fin.(Rev-I)/2012-13/DS III/407, dated 16th May, 2012, for Serial No. 13 (w.e.f. 16-5-2012).] | Retail vend of Beer, manufactured by Microbrewery. [Substitution by Notification No. F.10(2)/Fin.(Rev-I)/2012-13/DS III/407, dated 16th May, 2012, for Serial No. 13 (w.e.f. 16-5-2012).] | Rs. 2,50,000 for installed capacity upto 500 litres per dayRs. 5,00,000 for installed capacity of more than 500 litres andupto 1000 litres per day.] [Substitution by Notification No. F.10(2)/Fin.(Rev-I)/2012-13/DS III/407, dated 16th May, 2012, for Serial No. 13 (w.e.f. 16-5-2012).] | |
| 14. | 32(1) | L-12 | Retail vend of Beer and Wine in Departmental Stores. | 2,00,000 | |
| 15. | 32(1) | L-12F | Retail vend of Foreign Beer and Wine in Departmental Stores tothe holders of licence in Form L-12. | Ten per cent. of licence fee applicable for L-12 licence | |
| 16. [ [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS III/498, dated 4th July, 2012, for Serial No. 16 (w.e.f. 4-7-2012). Serial No.. 16, before substitution, stood as under:"16. 32(1) L-14 Retail vend of economy Indian Liquor and Beer to holders of licence in Form L-8 2,00,000"]] | 32(1) [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS III/498, dated 4th July, 2012, for Serial No. 16 (w.e.f. 4-7-2012). Serial No.. 16, before substitution, stood as under:"16. 32(1) L-14 Retail vend of economy Indian Liquor and Beer to holders of licence in Form L-8 2,00,000"]] | L-14 [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS III/498, dated 4th July, 2012, for Serial No. 16 (w.e.f. 4-7-2012). Serial No.. 16, before substitution, stood as under:"16. 32(1) L-14 Retail vend of economy Indian Liquor and Beer to holders of licence in Form L-8 2,00,000"]] | Retail vend of Delhi Economy Liquor (45 degrees) and Beer toholder of licence in Form L-8 [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS III/498, dated 4th July, 2012, for Serial No. 16 (w.e.f. 4-7-2012). Serial No.. 16, before substitution, stood as under:"16. 32(1) L-14 Retail vend of economy Indian Liquor and Beer to holders of licence in Form L-8 2,00,000"]] | 2,00,000] [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS III/498, dated 4th July, 2012, for Serial No. 16 (w.e.f. 4-7-2012). Serial No.. 16, before substitution, stood as under:"16. 32(1) L-14 Retail vend of economy Indian Liquor and Beer to holders of licence in Form L-8 2,00,000"]] | |
| 17. | 32(1) | L-15 | Service of Indian Liquor in a hotel or a guest house toresidents in their rooms | Hotels and Guest Houses having rooms Up to 2526 to 50 51to 100 101 to 200 201 to 300 | Licence Fee (in Rs.)75,000 1,00,000 2,00,000 3,00,0004,00,000 |
| 301 to 400401 and above | 5,00,000 6,00,000 | |||||
| 18. | 32(1) | L-15F | Service of Foreign Liquor in a hotel or a guest house toresidents in their rooms to the holders of licence in Form L-15 | Ten per cent. of licence fee applicable for L-15 licence | ||
| 19. | 32(1) | L-16 | Service of Indian Liquor in a bar/restaurant attached to ahotel | Category | Upto 75 covers (in Rs.) | Above 75 covers (in Rs.) |
| Budget Hotels1 Star2 Star3 Star4 Star5 StarAbove 5 Star | 4,00,0004,25,0005,25,0005,75,0006,25,0007,50,0009,00,000 | 5,50,0006,25,0007,25,0008,00,0008,50,00010,50,00012,00,000 | ||||
| (a) [Fee for service of liquor for round-the clock in - (i)Five Star - Rs. 30,00,000 (ii) Five Star Deluxe and above - Rs.40,00,000.] [Substitution by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS III/499, dated 4th July, 2012, for "Fee for service of liquor for round-the-clock in a restaurant attached to hotel of 5 Star and above category shall be twice the amount of fee applicable L-16 licence" (w.e.f. 4-7-2012).] | ||||||
| 20. | 32(1) | L-16F | Service of Foreign Liquor in a bar/restaurant attached tohotel to the holders of licence in Form L-16 | Ten per cent. of Licence fee applicable for L-16F licence | ||
| 21. | 32(1) | L-17 | Service of Indian Liquor in independent restaurant | having seat covers:up to 5051 to 100101 to 200201 and above | Licence Fee4,75,0006,75,0009,00,00011,50,000 | |
| 22. | 32(1) | L-17F | Service of Foreign Liquor in independent restaurant to theholders of licence in Form L-17 | Ten per cent. of licence fee applicable for L-17 licence | ||
| 23. | 32(1) | L-18 | Service of Indian wine/beer and alcopop in independentrestaurant | Having seat covers | Licence Fee | |
| Upto 5051-100101-200201 and above | 2,50,0003,50,0004,50,0005,50,000 | |||||
| 24. | 32(1) | L-18F | Service of Foreign wine, beer and alocpop in independentrestaurant to the holders of licence in Form L-18. | Ten per cent. of licence fee applicable for L-18 licence | ||
| 25. | 32(1) | L-19 | Round the clock service of Indian Liquor in independentrestaurant located either in arrival of departure area ofInternational Airport. | Having Seat Covers | ||
| up to 5051 to 100101 to 200201 andabove | 9,50,00013,50,00018,00,00023,00,000 | |||||
| 26. | 32(1) | L-19F | Round the clock service of Foreign Liquor in independentrestaurant located either in arrival or departure area ofInternational Airport to the holders of licence in Form L-19. | Ten per cent. of licence fee applicable for L-19 licence | ||
| 27. | 32(1) | L-20 | Service of Indian Liquor in a bar/dining car in a luxurytrain. | 1,00,000 | ||
| 28. | 32(1) | L-20F | Service of Indian Liquor in a bar/dining car in a luxury trainto the holders of licence in Form L-20. | Ten per cent. of licence fee applicable for L-20 licence | ||
| 29. | 32(1) | L-21 | Round the clock service/sale of Indian Liquor in a barattached to a hotel located either in arrival or departure areaof International Airport | Category | Upto 75 covers | Above 75 covers |
| 4 star5 star and above | 14,00,00015,00,000 | 18,00,00020,00,000 | ||||
| 30. | 32(1) | L-21F | Round the clock service/sale of Foreign Liquor in a barattached to a hotel located either in arrival or departure areaof International Airport to the holders of licence in Form L-21 | Ten per cent. of licence fee applicable for L-21 licence | ||
| 31. | 32(1) | L-22 | Retail vend of Indian Liquor in duty free shop for consumption"off: the premises located at departure Lounge ofInternational Airport | 2,50,000 | ||
| 32. | 32(1) | L-23 | Retail vend of Indian Liquor in military canteen | NIL | ||
| 33. | 32(1) | L-23F | Retail vend of Foreign Liquor in military canteen to theholders of licence in Form L- 23 | NIL | ||
| 34. | 32(1) | L-24 | Retail vend of Medicated Wine | 1000 | ||
| 35. | 32(1) | L-25 | Retail vend of Denatured Spirit including Denatured Spirit | for possession limit up to 1000 BL | 2000 | |
| for possession limit more than 1000 BL | 5000 | |||||
| 36. | 32(1) | L-26 | Retail vend of Rectified Spirit | 5000 | ||
| 37. | 32(1) | L-27 | Retail vend of Bhang | 5000 | ||
| 38. | 32(1) | L-28 | Service of Indian Liquor in a club | having membership:(a) up to 800(b) 801 to 1,500(c) More than 1,500 | 75,0001,00,0002,00,000 | |
| 39. | 32(1) | L-28F | Service of Foreign Liquor in a club to the holders of licencein Form L-28 | Ten per cent. of licence fee applicable for L-28 Licence | ||
| 40. | 32(1) | L-29 | Service of Indian Liquor at a club/mess whose membership isexclusively for Government servants, retired Government servants,including members of armed forces, service or retired and such aclub/mess is not run on commercial lines. | 7,500 | ||
| 41. | 32(1) | L-29F | Service of Indian Liquor at a club/mess whose membership isexclusively for Government servants, retired Government servants,including members of armed forces, serving or retired and such aclub/mess is not run on commercial lines to the holders oflicense in Form L-29 | Ten per cent. of licence fee applicable for L-29 Licence | ||
| 42. | 66(10), (11), (16), and (17) | Additional area for the holders of licence in Form L-16,L-16F, L-17, L-17F, L-18, L-18F, L-19, L-19F, L-21, L-21F, 28,L-28F, L-29, L-29F | Additional seventy-five per cent. of the regular licence feefor the corresponding licences. | |||
| 43. | 32(1) | L-30 | Licence for possession of liquor at home in excess ofindividual possession limit. | [10,000 (more than 1 year and upto3 years)* [Substitution by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS III/499, for "3,000" (w.e.f. 4-7-2012).]or [Substitution by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS III/499, for "3,000" (w.e.f. 4-7-2012).]20,000 (more than 3 years and upto5 years)* [Substitution by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS III/499, for "3,000" (w.e.f. 4-7-2012).]*The person should submit an affidavit confirming his stay atthe declared residential address for the duration of the licencefor the duration of the duration of the licence applied for.] [Substitution by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS III/499, for "3,000" (w.e.f. 4-7-2012).] | ||
| 44. | 32(1) | L-34 | Licence for Warehouse for storage of denatured spirit | 20,000 | ||
| 45. | 32(1) | L-35 | Licence for Warehouse for storage of rectified spirit | 30,000 | ||
| 46. | 51(2) | Additional storage space for holder of licences of retail vendof Indian Liquor, Foreign Liquor and Country Liquor. | Ten per cent. of the corresponding licence fee per month. | |||
| 47. | 32(1) | L-36 | Licence to a registered medical practitioner,chemist/druggistfor sale of Intoxicating Spirituous Preparations. | 5,000 | ||
| 48. | 32(1) and 66 (18) | L-37 | Licence for Hotel Management Institutes for keeping liquor forthe purpose of training | 25,000 |