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[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

NCT Delhi - Subsection

Section 80(1)(a) in The Delhi Excise Rules, 2010

(a)No licensee shall have in his possession at any time rectified spirit in a quantity in excess of the prescribed possession limit, without the prior sanction of the Excise Commissioner. The Excise Commissioner may permit the possession of rectified spirit by a licensee up to 50,000 litres. Permission to licensee to possess more than 50,000 litres of rectified spirit at any time shall be granted with the previous sanction of the Government;