Section 7 in The Dadra and Nagar Haveli Excise Regulation, 2012
7. Excise Administration. - (1) Subject to the provisions contained in sub-section (1) of section 14, the Administrator may issue licence or permit to any Government Corporation or Government Company or a Government Agency or an autonomous body, owned or controlled by the Government for the purposes of import and retail vending of liquor in the Union territory.
(2)Save as otherwise provided in sub-section (1), the Deputy Commissioner shall be the licensing authority who shall exercise all powers and functions under this Regulation, subject to the general control and supervision of the Excise Commissioner.(3)The Deputy Commissioner shall, within the limits of his jurisdiction, exercise such powers and perform such duties and functions as are assigned by or under the provisions of this Regulation subject to such control as the Administrator or the Excise Commissioner may from time to time direct.(4)The District Excise Officer and other subordinate officers shall assist the Deputy Commissioner in exercising his functions.
