Section 77(2)(b) in The Delhi Excise Rules, 2010

[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

(b)if the application is accepted, the Excise Commissioner shall determine -

(i)the quantity of rectified spirit in litres to be possessed at any time;

(ii)the quantity of rectified spirit in litres to be obtained during the year;

(iii)the nature and amount of the security to be furnished for the performance of the conditions of the permit and the rules, and;

(iv)the preparations to be manufactured by the applicant hereinafter referred to as the approved homoeopathic chemist or practitioner.

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