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NCT Delhi - Section
Section 33 in The Delhi Excise Rules, 2010
33. Classes of permits and authorities to grant and renew permit.
-| S. No. | Form | Details of Licences | Authority empowered to grant | Authority empowered to renew |
| 1 | P-1 | Permit for import of rectified spirit, denatured spirit andspecial denatured spirit | Deputy Commissioner | Deputy Commissioner |
| 2 | P-2 | Permit for possession of denatured spirit exceeding fivelitres up to ten litres. | Deputy Commissioner | Deputy Commissioner |
| 3 | P-3 | Permit for possession of denatured spirit exceeding tenlitres. | Deputy Commissioner | Deputy Commissioner |
| 4 | P-4 | Permit for possession of special denatured spirit in bulkquantity. | Deputy Commissioner | Deputy Commissioner |
| 5 | P-5 | Permit for possession of rectified spirit to educationalinstitutions | Deputy Commissioner | Deputy Commissioner |
| 6 | P-6 | Permit for possession of special denatured spirit byIndustrial manufacturers | Deputy Commissioner | Deputy Commissioner |
| 7 | P-7 | Permit for possession of intoxicating spirituous preparations | Deputy Commissioner | Deputy Commissioner |
| 8 | P-8 | Permit for import or transport of intoxicating spirituouspreparations | Deputy Commissioner | Deputy Commissioner |
| 9 | P-9 | Permit for import of Indian Liquor and Country Liquor fortroops. | Deputy Commissioner | Deputy Commissioner |
| 10 | P-10 | Permit for service of Indian Liquor and Foreign Liquor at aplace other than the licensed premises | Deputy Commissioner | Deputy Commissioner |
| [10A [Inserted by Notification No. F.10(5)/Fin.(Rev-i)/12-13/DS III/499, dated 4th July, 2012 (w.e.f 4-7-2012)] | P-10A [Inserted by Notification No. F.10(5)/Fin.(Rev-i)/12-13/DS III/499, dated 4th July, 2012 (w.e.f 4-7-2012)] | Permit for service of Indian Liquor and/or Foreign Liquor at aplace other than Licensed premised in - (i) commercial ticketedevent/function or a series of such events/functions during theentire period of 24th December to 31st December for time up to1.OOAM only. (ii) other commercial ticketed events/functionsduring the rest of the year for time up to 1.00 AM only. [Inserted by Notification No. F.10(5)/Fin.(Rev-i)/12-13/DS III/499, dated 4th July, 2012 (w.e.f 4-7-2012)] | Deputy Commissioner [Inserted by Notification No. F.10(5)/Fin.(Rev-i)/12-13/DS III/499, dated 4th July, 2012 (w.e.f 4-7-2012)] | Deputy Commissioner [Inserted by Notification No. F.10(5)/Fin.(Rev-i)/12-13/DS III/499, dated 4th July, 2012 (w.e.f 4-7-2012)] |
| 11 | P-11 | Permit for liquor exhibitors. | Deputy Commissioner | Deputy Commissioner |
| 12 | P-12 | Permit for import, export or transport of bhang. | Deputy Commissioner | Deputy Commissioner |
| 13 | P-13 | Permit for service of Indian Liquor and Foreign Liquor at atemporary place at hotel, club and restaurant. | Deputy Commissioner | Deputy Commissioner |
| 14 | P-14 | Import permit for import of liquor by holders of licence inForm L-1/L-1F/L-2/L-3 | Assistant Commissioner | N.A. |
| 15 | P-15 | Transport permit of transport of liquor | Assistant Commissioner | N.A. |