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[Cites 0, Cited by 0] [Section 52] [Entire Act]

NCT Delhi - Subsection

Section 52(3) in The Delhi Excise Rules, 2010

(3)The business premises of a licensee shall be kept closed on all dry days:Provided that the Assistant Commissioner may, by order in writing permit a licensee to deposit liquor in his premises, or to open the premises for any work other than sale, on a dry day on prescribed fee.