Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] NCT Delhi - Section Section 136 in The Delhi Excise Rules, 2010 136. Disposal of goods when offence is compounded. - Any liquor, animal or vehicle confiscated in a case compounded under section 57, shall be disposed of in accordance with these rules.
