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[Cites 0, Cited by 0] [Section 32] [Entire Act]

NCT Delhi - Subsection

Section 32(1) in The Delhi Excise Rules, 2010

(1)Subject to the provisions of sub-rule (2), the following classes of licences may be granted and renewed by authorities noted against each, on payment of prescribed fee: -
Sl. No. Form Details of Licences Authority empowered to grant Authority empowered to renew
1 L-1 Wholesale vend of Indian liquor Deputy Commissioner Not renewable
2 L-1F Wholesale vend of Foreign Liquor Deputy Commissioner Not renewable
3 L-2 Wholesale vend of Draught Beer Deputy Commissioner Not renewable
4 L-3 Wholesale vend of Country Liquor Deputy Commissioner Not renewable
5 L-4 Wholesale vend of Rectified Spirit. Deputy Commissioner Deputy Commissioner
6 L-5 Wholesale vend of Denatured Spirit including Special DenaturedSpirit Deputy Commissioner Deputy Commissioner
7 L-6 Retail vend of Indian Liquor public sector Deputy Commissioner Deputy Commissioner
8 L-6FG Retail vend of Foreign Liquor in public sector to the holderof licence in Form L-6. Deputy Commissioner Deputy Commissioner
9 L-6FE Retail vend of Foreign Liquor in public sector. Deputy Commissioner Deputy Commissioner
10 L-7 Retail vend of Indian Liquor in private sector Deputy Commissioner Deputy Commissioner
11 L-7FG Retail vend of Foreign Liquor in private sector to the holderof licence in Form L-7. Deputy Commissioner Deputy Commissioner
12 L-7FE Retail vend of Foreign Liquor in private sector Deputy Commissioner Deputy Commissioner
[13 [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 13 and entries thereof (w.e.f. 4-7-2012). Serial No. 13, before substitution, stood as under."13 L-8 Retail vend of Country Liquor in public sector Deputy Commissioner Deputy Commissioner"]] L-8 [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 13 and entries thereof (w.e.f. 4-7-2012). Serial No. 13, before substitution, stood as under."13 L-8 Retail vend of Country Liquor in public sector Deputy Commissioner Deputy Commissioner"]] Retail vend of Country Liquor and Delhi Medium Liquor (60degrees)in public sector [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 13 and entries thereof (w.e.f. 4-7-2012). Serial No. 13, before substitution, stood as under."13 L-8 Retail vend of Country Liquor in public sector Deputy Commissioner Deputy Commissioner"]] Deputy Commissioner [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 13 and entries thereof (w.e.f. 4-7-2012). Serial No. 13, before substitution, stood as under."13 L-8 Retail vend of Country Liquor in public sector Deputy Commissioner Deputy Commissioner"]] Deputy Commissioner [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 13 and entries thereof (w.e.f. 4-7-2012). Serial No. 13, before substitution, stood as under."13 L-8 Retail vend of Country Liquor in public sector Deputy Commissioner Deputy Commissioner"]]
14 L-9 Retail vend of Indian Liquor to holders of licence in FormL-1. Deputy Commissioner Deputy Commissioner
15 L-10 [Retail vend of Indian Liquor and Foreign Liquor in ShoppingMalls and Shopping Complex at Airport] [Substitution by Notification No. F.12(17)/Fin(Rev-I)/2011-12/DS 111/1421, dated 7th December, 2011, for "Retail vend of Indian Liquor and Foreign Liquor in Shopping Malls" (w.e.f. 7-12-2011).] Deputy Commissioner Deputy Commissioner
16 L-11 Retail vend of Beer, manufactured by Microbrewery. Deputy Commissioner Deputy Commissioner
17 L-12 Retail vend of Beer and Wine in departmental Store. Deputy Commissioner Deputy Commissioner
18 L-12F Retail vend of Foreign Beer and Wine in Departmental Store tothe holder of licence in Form L-12. Deputy Commissioner Deputy Commissioner
19 L-13 Retail vend of Indian Liquor for home delivery Deputy Commissioner Deputy Commissioner
20 L-13F Retail vend of Foreign Liquor for home delivery to the holdersof licence in Form L-13. Deputy Commissioner Deputy Commissioner
[21 [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 21 and entries thereof (w.e.f. 4-7-2012). Serial No. 21, before substitution, stood as under:"21 L-14 Retail vend of economy Indian Liquor and Beer to holder of licence in Form L-8 Deputy Commissioner Deputy Commissioner".]] L-14 [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 21 and entries thereof (w.e.f. 4-7-2012). Serial No. 21, before substitution, stood as under:"21 L-14 Retail vend of economy Indian Liquor and Beer to holder of licence in Form L-8 Deputy Commissioner Deputy Commissioner".]] Retail vend of Delhi Economy Liquor (75 degrees) and beer toholder of licence in Form L-8 [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 21 and entries thereof (w.e.f. 4-7-2012). Serial No. 21, before substitution, stood as under:"21 L-14 Retail vend of economy Indian Liquor and Beer to holder of licence in Form L-8 Deputy Commissioner Deputy Commissioner".]] Deputy Commissioner [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 21 and entries thereof (w.e.f. 4-7-2012). Serial No. 21, before substitution, stood as under:"21 L-14 Retail vend of economy Indian Liquor and Beer to holder of licence in Form L-8 Deputy Commissioner Deputy Commissioner".]] Deputy Commissioner] [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 21 and entries thereof (w.e.f. 4-7-2012). Serial No. 21, before substitution, stood as under:"21 L-14 Retail vend of economy Indian Liquor and Beer to holder of licence in Form L-8 Deputy Commissioner Deputy Commissioner".]]
22 L-15 Service of Indian Liquor in a hotel[or guest house] [Inserted by Notification No. F.10(12)/Fin(Rev-I)/2010-11/DS 11/111, dated 21st March, 2011.]toresidents in their rooms Deputy Commissioner Deputy Commissioner
23 L-15F Service of Foreign Liquor in a hotel 2[or guest house] toresidents in their rooms, to the holder of licence in Form L-15. Deputy Commissioner Deputy Commissioner
24 L-16 Service of Indian Liquor in a bar/restaurant attached to ahotel Deputy Commissioner Deputy Commissioner
25 L-16F Service of Foreign Liquor in a bar/restaurant attached to ahotel to the holder of licence in Form L-16. Deputy Commissioner Deputy Commissioner
26 L-17 Service of Indian Liquor in independent restaurant Deputy Commissioner Deputy Commissioner
27 L-17F Service of Foreign Liquor in independent restaurant to theholder of licence in Form L-17. Deputy Commissioner Deputy Commissioner
28 L-18 Service of Indian wine, beer and alcopop in independentrestaurant Deputy Commissioner Deputy Commissioner
[28A [Inserted by Notification No. F.10(3)/Fin.(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013)] L-18A [Inserted by Notification No. F.10(3)/Fin.(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013)] Service of Indian beer/alcopops in a independent restaurant [Inserted by Notification No. F.10(3)/Fin.(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013)] Deputy Commissioner [Inserted by Notification No. F.10(3)/Fin.(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013)] Deputy Commissioner] [Inserted by Notification No. F.10(3)/Fin.(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013)]
28B. [ [Inserted by Notification No. F.10(3)/Fin.(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013)] L-18 AF [Inserted by Notification No. F.10(3)/Fin.(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013)] Service of Foreign beer/acopops in a independent restaurant [Inserted by Notification No. F.10(3)/Fin.(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013)] Deputy Commissioner [Inserted by Notification No. F.10(3)/Fin.(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013)] Deputy Commissione] [Inserted by Notification No. F.10(3)/Fin.(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013)]
29 L-18F Service of Foreign wine, beer and alcopop in independentrestaurant to the holder of licence in Form L-18 Deputy Commissioner Deputy Commissioner
30 L-19 Round the clock service of Indian Liquor in independentrestaurant located either in arrival or departure area ofInternational Airport. Deputy Commissioner Deputy Commissioner
31 L-19F Round the clock service of Foreign Liquor in independentrestaurant located either in arrival or departure area ofInternational Airport to the holder of licence in Form L-19. Deputy Commissioner Deputy Commissioner
32 L-20 Service of Indian Liquor in a bar/dining car in a luxurytrain. Deputy Commissioner Deputy Commissioner
33 L-20F Service of Foreign Liquor in a bar/dining car in a luxurytrain to the holder of licence in Form L-21. Deputy Commissioner Deputy Commissioner
34 L-21 Round the clock service/sale of Indian Liquor in a barattached to a hotel located either in arrival or departure areaof International Airport Deputy Commissioner Deputy Commissioner
35 L-21F Round the clock service/sale of Foreign Liquor in a barattached to a hotel located either in arrival or departure areaof International Airport to the holder of licence in Form L-22 Deputy Commissioner Deputy Commissioner
36 L-22 Retail vend of Indian Liquor in duty free shop for consumption"off" the premises located at departure Lounge ofInternational Airport Deputy Commissioner Deputy Commissioner
37 L-23 Retail vend of Indian Liquor in military canteen Deputy Commissioner Deputy Commissioner
38 L-23F Retail vend of Foreign Liquor in military canteen to theholder of licence in Form L-23. Deputy Commissioner Deputy Commissioner
39 L-24 Retail vend of Medicated Wine Deputy Commissioner Deputy Commissioner
40 L-25 Retail vend of Denatured Spirit including Special DenaturedSpirit Deputy Commissioner Deputy Commissioner
41 L-26 Retail vend of Rectified Spirit Deputy Commissioner Deputy Commissioner
42 L-27 Retail vend of Bhang Deputy Commissioner Deputy Commissioner
43 L-28 Service of Indian Liquor in a club Deputy Commissioner Deputy Commissioner
44 L-28F Service of Foreign Liquor in a club to the holder of licencein Deputy Commissioner Deputy Commissioner
    Form L-30.    
45 L-29 Service of Indian Liquor at a club/mess whose membership isexclusively for Government servants, retired Government servants,including members of armed forces, serving or retired and theclub/mess is not run on commercial lines Deputy Commissioner Deputy Commissioner
46 L-29F Service of Foreign Liquor at a club/mess whose membership isexclusively for Government servants, retired Government servantsand the club/mess is not run on commercial lines to the holder oflicence in Form L-31. Deputy Commissioner Deputy Commissioner
47 L-30 Licence for possession of liquor at home in excess ofindividual possession limit. Deputy Commissioner Assistant Commissioner
48 L-31 Licence for Warehouse for storage of Indian Liquor Excise Commissioner Not renewable
49 L-32 Licence for Warehouse for storage of Foreign Liquor Excise Commissioner Not renewable
50 L-33 Licence for Warehouse for storage of Country Liquor Excise Commissioner Not renewable
51 L-34 Licence for Warehouse for the storage of denatured spirit Excise Commissioner Excise Commissioner
52 L-35 Licence for Ware house for the storage of rectified spirit Excise Commissioner Excise Commissioner
53 L-36 Licence to a registered medical practitioner, achemist/druggist for sale of Intoxicating SpirituousPreparations. Deputy Commissioner Deputy Commissioner
54 L-37 Licence for Hotel Management Institutes for keeping liquor forthe purpose of training Deputy Commissioner Deputy Commissioner