(c)[ The members of diplomatic mission in India, staying in Delhi and Hospitality Organization, Ministry of External Affairs, Government of India for transport or possession of Indian or foreign liquor on the basis of transport permit for the purpose of their own consumption or for Government function without paying any Excise duty.] [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012)]
