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] [Section 55] [Entire Act] NCT Delhi - Subsection Section 55(3) in The Delhi Excise Rules, 2010 (3)The licensee shall not, except under the orders of the Excise Commissioner or in accordance with the terms and conditions of his licence, compound, blend, colour, flavour or rectify any liquor sold by him or store in his licensed premises.
