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[Cites 0, Cited by 0] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(b) in The Delhi Excise Rules, 2010

(b)taken into or kept upon any premises used as a place to which the public are admitted for consumption of food or drink for consideration, unless such premises have been licensed for the consumption of liquor thereon under the Act or the rules made thereunder, or have been exempted by an order by the Government in writing from the provisions of these rules.