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[Cites 0, Cited by 0] [Section 79(3)] [Section 79] [Entire Act]

NCT Delhi - Subsection

Section 79(3)(c) in The Delhi Excise Rules, 2010

(c)likewise the licensee shall ensure that the denatured spirit to be sold to an educational and research institution or a furniture, polish dealer, private hospital, dispensary or registered medical practitioner does not exceed ten litres. In all such cases the licensee shall obtain a written requisition in which, inter alia, the quantity already in possession of the applicant shall be mentioned. Particulars of all such sales shall be entered in a separate register and all such requisitions and the register shall be checked by the Inspector of the area.