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[Cites 0, Cited by 0] [Section 70] [Entire Act]

NCT Delhi - Subsection

Section 70(1) in The Delhi Excise Rules, 2010

(1)Any licensee, tenderer, bidder, manufacturer or supplier, whose products are sold in Delhi, may be blacklisted by the Deputy Commissioner for violation of the provisions of the Act and the rules framed thereunder or for any other reason which may be considered detrimental to the interest of revenue or public health. No such order shall be passed without giving reasonable opportunity of hearing to the person concerned.