Section 2(47)(a) in The Delhi Excise Act, 2009

[Cites 0, Cited by 1] [Section 2(47)] [Section 2] [Entire Act]

(a)major offences mean -

(i)adulteration;

(ii)sale of non-duty paid liquor, (NDPL);

(iii)illicit manufacture, possession, transport, transit and sale of liquor;

(iv)rendering denatured spirit fit for human consumption;

(v)mixing noxious substance with liquor;

(vi)tampering with sealed bottles;

(vii)sale to minor.

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