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[Cites 0, Cited by 0] [Section 44] [Entire Act]

NCT Delhi - Subsection

Section 44(6) in The Delhi Excise Rules, 2010

(6)The permit holder shall serve wine or beer in open bottles or in glasses and other Indian Liquor and Foreign Liquor only in glasses. Such bottles shall on no account be removed by any persons from the premises, except on an authority granted by the Excise Commissioner;