Section 11 in The Dadra and Nagar Haveli Excise Regulation, 2012
11. Board of Experts. - (1) The Administrator may constitute the Board of Experts consisting of such number of members, with such qualifications and for such period as may be prescribed, for the purposes of advising the Administrator on the technical or legal issues relating to advertisement of liquor, use of denaturants and such other legal or technical aspects as may be considered necessary.
(2)Without prejudice to sub-section (1), the general functions of the Board of Experts shall be to determine as to whether-(a)any flavouring extract, essence or syrup containing alcohol is an article fit for use as intoxicating liquor; or(b)any communication amounts to an advertisement for soliciting use of liquor or whether it is informative or educative communication for responsible drinking; or(c)any denaturant can be used as effective denaturant and whether it suits or harms manufacture of any chemicals; or(d)any other matter as may be referred to by the Administrator.
