Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66(12)] [Section 66] [Entire Act] NCT Delhi - Subsection Section 66(12)(d) in The Delhi Excise Rules, 2010 (d)the licensee shall serve Indian Liquor and Foreign Liquor for consumption "on" the premises only to bona fide passengers boarding the train;