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NCT Delhi - Section

Section 122 in The Delhi Excise Rules, 2010

122. Grant of licence by Deputy Commissioner.

- The Deputy Commissioner may grant a licence in Form L-36 to any registered medical practitioner, chemist or druggist holding a licence under the Drugs and Cosmetics Act, 1940, any person running a general stores, toilet preparations, essences, or ayurvedic or unani medicines, not exceeding in aggregate to one thousand litres in a year.