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NCT Delhi - Section

Section 112 in The Delhi Excise Rules, 2010

112. Conditions for grant of licence.

- Licence in Form L-27 for the retail vend of hemp drugs or its preparation or admixture thereof shall be granted under the following conditions: -
(a)If the licensee makes default in paying any monthly instalment on the first day of the month in respect of which it is due, it shall be in the discretion of the Deputy Commissioner to cancel the licence forthwith and recover any loss caused to the Government by such default in the manner provided in section 29;
(b)the licensee shall not, in any case, be entitled to demand refund of any fee paid to the Government in respect of his licence;
(c)the licensee shall not sell hemp drugs or its preparation or admixture thereof in quantity more than 120 grams to one person at one time;
(d)the licensee shall not permit hemp drugs or its preparation or admixture thereof to be consumed on the premises of his shop;
(e)the licensee shall not permit hemp drugs or its preparation or admixture thereof to any insane person or a minor;
(f)the licensee shall not allow any person to conduct sales on his behalf unless the name of such person has been previously submitted to the Deputy Commissioner for approval and endorsed by him on the licence;
(g)the licensee shall maintain daily account of his hemp drug sales and of his balance in store in the following form and shall submit an abstract of such account to the Deputy Commissioner at the end of every month
Month and date Balance of previous date Today's receipts Total Today's sale in quantity Balance in store at the end of the day
Qty. Source of supply
1 2 3 4 5 6 7
(h)the licensee shall, on demand, by an excise officer, produce the licence and his sale accounts for inspection by such officer;
(i)no alteration, addition or deletion in the names of partners shall be made except in accordance with rule 38. Any contravention of this condition may entail the cancellation of the licence, besides such penal action as may be deemed necessary;
(j)the licensee shall be bound to pay all Government dues in time;
(k)the licensee shall open his shop for purposes of sale during the hours as specified by the Excise Commissioner.