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 54] [Entire Act] NCT Delhi - Subsection Section 54(5) in The Delhi Excise Rules, 2010 (5)While fixing the MRP of liquor, the same shall be rounded off to the next multiple of:(a)rupees ten in the case of quart and above;(b)rupees five in the case pint and nip;(c)rupees five in the case of beer of all sizes whether in bottle or can.
