Section 66(3)(a) in The Delhi Excise Rules, 2010

[Cites 0, Cited by 0] [Section 66(3)] [Section 66] [Entire Act]

(a)Before any licence for draught beer is granted, the licensee shall satisfy the following conditions: -

(i)the draught beer shall be imported in kegs only;

(ii)there should be proper refrigeration arrangements for the safe storage of draught beer;

(iii)it shall be the duty of the licensee to ensure that no stale or deteriorated beer is sold;

(iv)the draught beer once imported into Delhi, shall not be allowed to be exported for any reason whatsoever;

(v)mixing of Co2 may be done within the permissible limits to provide necessary fizz.

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