Section 25th in The Dadra and Nagar Haveli Excise Regulation, 2012
25th. January, 2012
Promulgated by the President in the Sixty-second Year of the Republic of India.A Regulation to consolidate the excise laws relating to manufacture import, export, transport, possession, sale and purchase of liquor and other intoxicants in the Union territory of Dadra and Nagar Haveli and for matters connected therewith or incidental thereto. In exercise of the powers conferred by article 240 of the Constitution, the President is pleased to promulgate the following Regulation made by her :-
