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NCT Delhi - Section

Section 9 in The Delhi Excise Rules, 2010

9. Payment of duty and fee on import, export and transport of liquor.

(1)No liquor on which the prescribed rate of duty and fee have not been paid or a bond has been executed in lieu thereof, may be imported, exported or transported.
(2)Excise Commissioner may allow re-export of Indian Liquor and Country Liquor without payment of duty in special cases for reasons to be recorded.