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NCT Delhi - Section

Section 46 in The Delhi Excise Rules, 2010

46. Name of the licensee to be intimated to the excise authority from where liquor is imported.

- The name of the wholesale licensee of Country Liquor or Indian Liquor shall be intimated to the excise authority of the state wherefrom Country Liquor or Indian Liquor is to be imported as also to the excise officer in charge of the distillery concerned.