Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act] NCT Delhi - Subsection Section 66(1)(c) in The Delhi Excise Rules, 2010 (c)no licensee shall sell any brand of liquor of which he is not the manufacturer, or its agent, unless permitted by the Excise Commissioner;