(1)The grant of permit for possession for more than ten litres of denatured spirit for the purpose of business on payment of prescribed fee in P-3, granted by the Deputy Commissioner shall be restricted to the following persons: -(a)bona fide dealers in furniture, chemists, varnish makers or other persons engaged in any business who require denatured spirit for purpose of their business;(b)manufactures requiring denatured spirit for industrial purpose duly recommended by the Commissioner of Industries;(c)medical institutes registered with the Directorate of Health Services, Ayush, Directorate of Ayush, educational institutions registered with the Directorate of Education, and the Universities located in Delhi;(d)hospitals/dispensaries under the control of the Government/local authority;(e)any other person with the permission with the Excise Commissioner.
