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[Cites 0, Cited by 0] [Section 126] [Entire Act]

NCT Delhi - Subsection

Section 126(1) in The Delhi Excise Rules, 2010

(1)No permit for the possession of intoxicating spirituous preparations, in excess of the quantities specified in rule 116 shall be granted except in respect of such kinds thereof, as are described in column 1 of the schedule below to the persons specified in column 2, to the extent specified in column 3, and for the purpose specified in column 4 of the said schedule:
(a) Allopathic medicinal preparations consumption (i) manufacturer of homoeopathic dilutions.(ii) anyperson 2.5 litres each0.5litre each For manufacturing some other preparations for private home
(b) Toilet preparations (i) institution(ii) any person 2.5 litres each variety0.5 litre of each variety for external use.for private home consumption
(c) Essences (i) manufacturer of aerated water(ii) manufacturer of icecream(iii) any person for bona fide private consumption 9 litres each2.5 litres each0.5 litre each for manufacture of aerated waterfor manufacture of icecreamfor private home consumption
(d) Intoxicating spirituous preparations (i) Institution(ii) any person As fixed by Deputy Commissioner for bona fide consumption.