Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(18) in The Delhi Excise Rules, 2010

(18)Licence in Form L-37 for Hotel Management Institutes for keeping liquor for the purpose of training. -
(a)the licence shall be issued to Hotel Management Institute or other teaching institute recognized by the Government;
(b)the liquor shall be used for teaching purpose only;
(c)the liquor shall be purchased from licensed retail vends only;
(d)the limit of liquor shall be decided by the Excise Commissioner.