Section 77(2)(a) in The Delhi Excise Rules, 2010

[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

NCT Delhi - Subsection

Section 77(2)(a) in The Delhi Excise Rules, 2010

(a)an application for the possession of rectified spirit by a homoeopathic chemist or practitioner shall be made in writing to the Deputy Commissioner giving the following particulars -

(i)name and address of the applicant;

(ii)the quantity of rectified spirit in litres likely to be possessed by the applicant at any one time;

(iii)the maximum quantity of rectified spirit in litres required by the applicant in a year;

(iv)the amount of the security which the applicant is prepared to furnish as a guarantee for the performance of the conditions of the permit and the rules;

(v)a list of preparations which are to be manufactured.

Legal Document View

Unlock Advanced Research with PRISMAI

NCT Delhi - Subsection

Section 77(2)(a) in The Delhi Excise Rules, 2010