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NCT Delhi - Section

Section 100 in The Delhi Excise Rules, 2010

100. Wastage due to breakage in transit or warehouse.

(1)Wholesale licensee shall not be liable to pay duty on liquor which is or has been contained in bottles found damaged in transit upto the extent of 0.2 per cent. of the volume of consignment and to pay duty as applicable for breakage in transit beyond that or found broken or defective at the warehouse.