Section 55(9)(b) in The Delhi Excise Rules, 2010

[Cites 0, Cited by 0] [Section 55(9)] [Section 55] [Entire Act]

NCT Delhi - Subsection

Section 55(9)(b) in The Delhi Excise Rules, 2010

(b)[ A licensee for the sale of Indian Liquor and Foreign Liquor of the strength less than 25 degrees under proof in the case of brandy, whisky or rum or of a liquor intended to pass as, whisky, brandy or rum or of a strength less than 35 degree under proof in the case of gin, vodka or of liquor intended to pass as gin or vodka: [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for clause (b) (w.e.f. 4-7-2012). Clause (b), before substitution, stood as under:

Legal Document View

Unlock Advanced Research with PRISMAI

NCT Delhi - Subsection

Section 55(9)(b) in The Delhi Excise Rules, 2010