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[Cites 0, Cited by 0] [Section 51] [Entire Act]

NCT Delhi - Subsection

Section 51(7) in The Delhi Excise Rules, 2010

(7)Where the premises have been specially provided by the Government for any shop, the licensee shall be bound to carry on his business in those premises, and to pay to the Government, in addition to his licence fee, such rent for the premises as may be fixed by the Excise Commissioner.