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[Cites 0, Cited by 0] [Section 79] [Entire Act]

NCT Delhi - Subsection

Section 79(1) in The Delhi Excise Rules, 2010

(1)
(a)The possession limit of the licensee shall be fixed by the Deputy Commissioner on annual or one time basis or both up to ten thousand litres from time-to-time;
(b)no licensee shall have in his possession at any time, denatured spirit in a quantity in excess of ten thousand litres without the prior sanction of the Excise Commissioner.