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[Cites 0, Cited by 0] [Section 64] [Entire Act]

NCT Delhi - Subsection

Section 64(1) in The Delhi Excise Act, 2009

(1)Whenever any liquor is manufactured, imported, exported, transported, collected, possessed or sold in contravention of this Act, the owner or occupier of the land or building or his agent, and every officer of police, land revenue department, local bodies and block development office shall, in the absence of reasonable excuse, be bound to give notice of the fact to an officer of the excise department as soon as the fact comes to his knowledge.