Section 66(17)(g) in The Delhi Excise Rules, 2010

[Cites 0, Cited by 0] [Section 66(17)] [Section 66] [Entire Act]

(g)liquor may be served in additional area including lawns of club on special request with the conditions that -

(i)the permission for the additional area shall be granted on payment of additional licence fee as prescribed;

(ii)the service of liquor in the additional area shall be allowed only from the main bar counter;

(iii)seating capacity in additional area shall not be more than the eating capacity of main licence;

(iv)additional area shall be screened off from the public view on roads and adjoining areas.

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