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[Cites 0, Cited by 0] [Section 132] [Entire Act]

NCT Delhi - Subsection

Section 132(4) in The Delhi Excise Rules, 2010

(4)A notice may also be issued to the owner of liquor, animal or vehicle to attend the auction, in case he so desires:Provided that if delay occurs in disposal of carrier vehicle at the instance of the owner of the vehicle, a parking fee at the rate of rupees one hundred per day shall be charged from the owner of the vehicle as the case may be.