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 55] [Entire Act]

NCT Delhi - Subsection

Section 55(7) in The Delhi Excise Rules, 2010

(7)The licensee shall not allow any person to conduct sales on his behalf, unless the name of such person has previously been submitted to the Deputy Commissioner for approval:Provided that this condition shall not apply to. -
(a)the licensee of a hotel, restaurant and club;
(b)a licensee, holding licence in Forms L-25 and L-26 or;
(c)licence for retail sale of denatured spirit.