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[Cites 0, Cited by 0] [Section 56] [Entire Act]

NCT Delhi - Subsection

Section 56(a) in The Delhi Excise Rules, 2010

(a)he shall submit to the Deputy Commissioner the list of such intoxicants within fifteen days from the expiry of the licence indicating therein the sale price of each brand. The Deputy Commissioner may allow him time, not exceeding 15 days for the disposal of such stocks to the existing licensees: