(1)Licence in Form L-1 for wholesale vend of Indian Liquor to the trade. -(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;(b)Licensee shall have Warehouse duly licensed by the Excise Commissioner;(c)no licensee shall sell any brand of liquor of which he is not the manufacturer, or its agent, unless permitted by the Excise Commissioner;(d)duty on Indian Liquor imported into Delhi shall be payable by the licensee before grant of import pass at such rates as may be notified, unless the liquor is to be kept, after import in a bonded warehouse, established or licensed by the Excise Commissioner.
