Section 66(6)(g) in The Delhi Excise Rules, 2010

[Cites 0, Cited by 0] [Section 66(6)] [Section 66] [Entire Act]

(g)the licensee shall not store in the licensed premises -

(i)any empty liquor bottle, cork, capsule, pilfer proof seal, bottle neck etc., except as provided under the rules;

(ii)any bottle of soda water or any other soft drink;

(iii)rectified spirit and denatured spirit;

(iv)any other intoxicant;

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