(3)The licence in Form L-2 for vend of draught beer. -(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.(b)If after import of draught beer, it is found to have been deteriorated either during the transport of the kegs from the brewery to the licensed premises or the licensee has subsequently found that such stocks have deteriorated during the storage prior to sale, the same shall be destroyed, after the receipt of the report from the Chemical Examiner, with the permission of the Deputy Commissioner.
