(1)No licence for a warehouse, whether bonded or otherwise for storage of liquor, shall be granted by the Excise Commissioner, unless the applicant possesses a licence for wholesale of liquor in Delhi.(2)Licence for a warehouse for storage of Liquor shall be granted on payment of prescribed fee:(a)in Form L-31 for storage of Indian Liquor;(b)in Form L-32 for storage of Foreign Liquor;(c)in Form L-33 for storage of Country Liquor(d)in Form L-34 for storage of denatured spirit;(e)in Form L-35 for storage of rectified spirit.
