Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] NCT Delhi - Section Section 15 in The Delhi Excise Rules, 2010 15. Import fee to be charged for import of liquor, if applicable. - In respect of permits granted for the import of liquor to the holders of L-1 licence import fee, as prescribed, shall be charged.
