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NCT Delhi - Section
Section 20 in The Delhi Excise Rules, 2010
20. Maximum limit for retail sale and individual possession of liquor.
- The maximum quantities of intoxicants specified below, which for the purposes of the Act, may be sold by retail and possessed exclusively, by an individual not below the age of twenty-five years in Delhi, shall be as follows: -| (a) | (i) Indian Liquorand Foreign Liquor (Whisky rum, gin vodka, and brandy), exceptwine liqueur, beer cider and alcopop;(ii) wine, beer,liqueur, cider and alcopop;(iii) Indian Liquor of ForeignLiquor;(iv) Foreign Liquor | (i) nine litres;(ii) eighteenlitres;(iii) one litre while entering into Delhi from otherStates;(iv) two litres while entering into Delhi from othercountries. |
| (b) | Holder of licencein From L-30 | (i) licence inFrom L-30 shall be issued by the Deputy Commissioner for specificlimit (in excess of individual limit) to be determined in eachcase, on payment of prescribed fee for a year or part thereof forbona fide consumption by him, members of his family and hisguests;(ii) the holder of licence in Form L-30 may purchase,transport and possess the quantity of liquor specified in thepermit;(iii) the licence shall be renewed by the AssistantCommissioner on payment of requisite fee. |
| (c) | P-10 permit | P-10 permit may beissued by the Deputy Commissioner for specific occasion, for aspecific limit to be determined in each case, on payment ofprescribed fee. The holder of such permit shall be allowed topurchase, possess, transport and serve liquor at a placespecified in the permit, subject to the following conditions :-(i) the area is screened off from public view;(ii) liquoris served only to adults above twenty-five years in age;(iii)liquor is procured from licensed source in Delhi and shallproduce purchase voucher on demand;(iv) if liquor is servedoutside the residence, P-10 permit shall be obtained even if thequantity of liquor to be served is equal to or less than thepossession limit of an individual specified in clause (a) ofsub-rule (1) :Provided that the Deputy Commissioner maydelegate his power under this clause to any excise officer. |
| (d) [(1) P-10 APermit may be issued by the Deputy Commissioner (Excise) forservice of Indian and/or Foreign liquor at a place other thanlicensed premises in :-(i) Commercial ticketed event/functionor a series of such events/functions during the entire period of24th December to 31st December.(ii) Other commercial ticketedevents/functions during the rest of the year.(d)(2) Theholder of such permit shall be allowed to purchase, possess,transport and serve liquor at a place specified in the permit,subject to the following conditions :-(i) the area isscreened off from public view;(ii) liquor is served only topersons above twenty-five years in age;(iii) liquor isproduced from licensed source in Delhi and shall produce purchasevoucher on demand :Provided that the Deputy Commissioner maydelegate his power under this clause to any excise officer.] [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS III/499, dated 4th July, 2012 (w.e.f. 4-7-2012).] |
| (2) Country liquor | 3 litres |
| (3) Bhang or any preparation or admixture thereof | 120 grams |
| (4) Rectified spirit | 0.5 litre |
| (5) Denatured spirit | 5 litres |
| (6) Defence personnel entering or passing through Delhi onleave may possess the quantity of intoxicants to the extent givenbelow: |
| I | II | III | IV | V |
| S.No. | Ranks of officers | Whisky, brandy vodka, gin and rum (in litres) | Wine and liqueur, (in litres) | Beer and cider (in litres) |
| 1. | Lieutenant General and his equivalent ranks in Navy and AirForce. | 10 | 2 | 48 |
| 2. | Major General, Brigadier and their equivalent ranks in Navyand Air Force | 5 | 2 | 48 |
| 3. | Other officers | 3 | 2 | 15 |
| 4. | JCOs and their equivalent ranks in Navy and Air Force | 2 | - | - |
| 5. | Other ranks | 2 | - | - |