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NCT Delhi - Section

Section 154 in The Delhi Excise Rules, 2010

154. [ Rates of fee. [Inserted by Notification No. F.10(8)/Fin(Rev-I)/2010-11/DS-II/247, dated 7th June, 2011 (w.e.f. 1-7-2011).</p>] - The following shall be the rates of licence fee, label registration fee and other fees leviable in respect of excisable articles for various categories of licences -

(1)Licence Fee for wholesale vend of Indian Liquor, wholesale vend of Foreign Liquor and wholesale vend of Country Liquor -
(a)The license fee for the licenses in Form L-1, L-1F, L-3, L-31, L-32 and L-33 shall be prescribed in the terms and conditions approved by the Government for each year as provided under rule 34(1) of the Delhi Excise Rules, 2010.
(b)The licence fee for each additional sourcing for the approved brands of Indian Liquor shall be Rs. 5 Lacs.per brand in addition to the prescribed licence fee.
(2)Licence Fees for Other Category of Licences -
Sl. Nos. Reference of rule Forms of Licence Description of Licences Annual Licence fee (in Rs)
1 2 3 4 5
1. 32(1) L-2 Wholesale vend of Draught Beer 50,000
2. 32(1) L-4 Wholesale vend of Rectified spirit 25,000
3. 32(1) L-5 Wholesale vend of Denatured spirit including special denaturedspirit 25,000
4. 32(1) L-6 Retail vend of Indian Liquor in public sector 2,50,000
5. 32(1) L-6FG Retail vend of Foreign Liquor in public sector to the holdersof licence in Form L-6 Ten per cent. of licence fee applicable for L-6 licence
6. 32(1) L-6 FE Retail vend of Foreign Liquor in public sector. 2,00,000
7. 32(1) L-7 Retail vend of Indian Liquor in private sector 8,00,000
8. 32(1) L-7FG Retail vend of Foreign Liquor in private sector to the holdersof licence in Form L-7. Ten per cent. of licence fee applicable for L-7 licence
9. 32(1) L-7FE Retail vend of Foreign Liquor in private sector 6,00,000
10. [ [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 10 (w.e.f. 4-7-2012). Serial No. 10, before substitution, stood as under:"10. 32(1) L-8 Retail vend of Country Liquor in public sector 1,00,000"]] 32(1) [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 10 (w.e.f. 4-7-2012). Serial No. 10, before substitution, stood as under:"10. 32(1) L-8 Retail vend of Country Liquor in public sector 1,00,000"]] L-8 [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 10 (w.e.f. 4-7-2012). Serial No. 10, before substitution, stood as under:"10. 32(1) L-8 Retail vend of Country Liquor in public sector 1,00,000"]] Retail vend of Country Liquor and Delhi Medium Liquor (60degrees) in public sector. [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 10 (w.e.f. 4-7-2012). Serial No. 10, before substitution, stood as under:"10. 32(1) L-8 Retail vend of Country Liquor in public sector 1,00,000"]] 2,00,000] [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for Serial No. 10 (w.e.f. 4-7-2012). Serial No. 10, before substitution, stood as under:"10. 32(1) L-8 Retail vend of Country Liquor in public sector 1,00,000"]]
11. 32(1) L-9 Retail vend of Indian Liquor to holders of licence in FormL-1. 10,00,000
12. 32(1) L-10 [Retail vend of Indian Liquor and Foreign Liquor in ShoppingMalls and Shopping Complex at Airport] [Substitution by Notification No. F.12(17)/Fin(Rev-I)/2011-12/DS 111/1421, dated 7th December, 2011, for "Retail vend of Indian Liquor and Foreign Liquor in Shopping Malls" (w.e.f. 7-12-2011).] [8,00,000 Note: Fee for round the clock operation for theL-10 vend at Airport shall be twice the amount of fee applicablefor L-10 licence] [Substitution by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, for "8,00,000" (w.e.f. 4-7-2012). Earlier it was substituted by Notification No. F.12(20)/Fin.(Rev-I)/2011-12/DS 111/406, dated 16th May, 2012 (w.e.f. 16-5-2012).].
[12A [Inserted by Notification No. F.10(3)/Fin(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013).] 51(4) [Inserted by Notification No. F.10(3)/Fin(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013).]   Fee for allowing selling of accessories of liquor products vizglass, peg maker, ice box, coasters, try, ice holder, bottleopener in the L-10 retail vends in malls [Inserted by Notification No. F.10(3)/Fin(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013).] Rs. 50,000] [Inserted by Notification No. F.10(3)/Fin(Rev-I)/2013-14/DSVI/593, dated 5th August, 2013 (w.e.f. 5-8-2013).]
13. [ [Substitution by Notification No. F.10(2)/Fin.(Rev-I)/2012-13/DS III/407, dated 16th May, 2012, for Serial No. 13 (w.e.f. 16-5-2012).] 32(1) [Substitution by Notification No. F.10(2)/Fin.(Rev-I)/2012-13/DS III/407, dated 16th May, 2012, for Serial No. 13 (w.e.f. 16-5-2012).] L-11 [Substitution by Notification No. F.10(2)/Fin.(Rev-I)/2012-13/DS III/407, dated 16th May, 2012, for Serial No. 13 (w.e.f. 16-5-2012).] Retail vend of Beer, manufactured by Microbrewery. [Substitution by Notification No. F.10(2)/Fin.(Rev-I)/2012-13/DS III/407, dated 16th May, 2012, for Serial No. 13 (w.e.f. 16-5-2012).] Rs. 2,50,000 for installed capacity upto 500 litres per dayRs. 5,00,000 for installed capacity of more than 500 litres andupto 1000 litres per day.] [Substitution by Notification No. F.10(2)/Fin.(Rev-I)/2012-13/DS III/407, dated 16th May, 2012, for Serial No. 13 (w.e.f. 16-5-2012).]
14. 32(1) L-12 Retail vend of Beer and Wine in Departmental Stores. 2,00,000
15. 32(1) L-12F Retail vend of Foreign Beer and Wine in Departmental Stores tothe holders of licence in Form L-12. Ten per cent. of licence fee applicable for L-12 licence
16. [ [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS III/498, dated 4th July, 2012, for Serial No. 16 (w.e.f. 4-7-2012). Serial No.. 16, before substitution, stood as under:"16. 32(1) L-14 Retail vend of economy Indian Liquor and Beer to holders of licence in Form L-8 2,00,000"]] 32(1) [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS III/498, dated 4th July, 2012, for Serial No. 16 (w.e.f. 4-7-2012). Serial No.. 16, before substitution, stood as under:"16. 32(1) L-14 Retail vend of economy Indian Liquor and Beer to holders of licence in Form L-8 2,00,000"]] L-14 [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS III/498, dated 4th July, 2012, for Serial No. 16 (w.e.f. 4-7-2012). Serial No.. 16, before substitution, stood as under:"16. 32(1) L-14 Retail vend of economy Indian Liquor and Beer to holders of licence in Form L-8 2,00,000"]] Retail vend of Delhi Economy Liquor (45 degrees) and Beer toholder of licence in Form L-8 [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS III/498, dated 4th July, 2012, for Serial No. 16 (w.e.f. 4-7-2012). Serial No.. 16, before substitution, stood as under:"16. 32(1) L-14 Retail vend of economy Indian Liquor and Beer to holders of licence in Form L-8 2,00,000"]] 2,00,000] [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS III/498, dated 4th July, 2012, for Serial No. 16 (w.e.f. 4-7-2012). Serial No.. 16, before substitution, stood as under:"16. 32(1) L-14 Retail vend of economy Indian Liquor and Beer to holders of licence in Form L-8 2,00,000"]]  
17. 32(1) L-15 Service of Indian Liquor in a hotel or a guest house toresidents in their rooms Hotels and Guest Houses having rooms Up to 2526 to 50 51to 100 101 to 200 201 to 300 Licence Fee (in Rs.)75,000 1,00,000 2,00,000 3,00,0004,00,000
        301 to 400401 and above 5,00,000 6,00,000
18. 32(1) L-15F Service of Foreign Liquor in a hotel or a guest house toresidents in their rooms to the holders of licence in Form L-15 Ten per cent. of licence fee applicable for L-15 licence
19. 32(1) L-16 Service of Indian Liquor in a bar/restaurant attached to ahotel Category Upto 75 covers (in Rs.) Above 75 covers (in Rs.)
Budget Hotels1 Star2 Star3 Star4 Star5 StarAbove 5 Star 4,00,0004,25,0005,25,0005,75,0006,25,0007,50,0009,00,000 5,50,0006,25,0007,25,0008,00,0008,50,00010,50,00012,00,000
      (a) [Fee for service of liquor for round-the clock in - (i)Five Star - Rs. 30,00,000 (ii) Five Star Deluxe and above - Rs.40,00,000.] [Substitution by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS III/499, dated 4th July, 2012, for "Fee for service of liquor for round-the-clock in a restaurant attached to hotel of 5 Star and above category shall be twice the amount of fee applicable L-16 licence" (w.e.f. 4-7-2012).]
20. 32(1) L-16F Service of Foreign Liquor in a bar/restaurant attached tohotel to the holders of licence in Form L-16 Ten per cent. of Licence fee applicable for L-16F licence
21. 32(1) L-17 Service of Indian Liquor in independent restaurant having seat covers:up to 5051 to 100101 to 200201 and above Licence Fee4,75,0006,75,0009,00,00011,50,000
22. 32(1) L-17F Service of Foreign Liquor in independent restaurant to theholders of licence in Form L-17 Ten per cent. of licence fee applicable for L-17 licence
23. 32(1) L-18 Service of Indian wine/beer and alcopop in independentrestaurant Having seat covers Licence Fee
        Upto 5051-100101-200201 and above 2,50,0003,50,0004,50,0005,50,000
24. 32(1) L-18F Service of Foreign wine, beer and alocpop in independentrestaurant to the holders of licence in Form L-18. Ten per cent. of licence fee applicable for L-18 licence
25. 32(1) L-19 Round the clock service of Indian Liquor in independentrestaurant located either in arrival of departure area ofInternational Airport. Having Seat Covers  
up to 5051 to 100101 to 200201 andabove 9,50,00013,50,00018,00,00023,00,000
26. 32(1) L-19F Round the clock service of Foreign Liquor in independentrestaurant located either in arrival or departure area ofInternational Airport to the holders of licence in Form L-19. Ten per cent. of licence fee applicable for L-19 licence
27. 32(1) L-20 Service of Indian Liquor in a bar/dining car in a luxurytrain. 1,00,000
28. 32(1) L-20F Service of Indian Liquor in a bar/dining car in a luxury trainto the holders of licence in Form L-20. Ten per cent. of licence fee applicable for L-20 licence
29. 32(1) L-21 Round the clock service/sale of Indian Liquor in a barattached to a hotel located either in arrival or departure areaof International Airport Category Upto 75 covers Above 75 covers
4 star5 star and above 14,00,00015,00,000 18,00,00020,00,000
30. 32(1) L-21F Round the clock service/sale of Foreign Liquor in a barattached to a hotel located either in arrival or departure areaof International Airport to the holders of licence in Form L-21 Ten per cent. of licence fee applicable for L-21 licence
31. 32(1) L-22 Retail vend of Indian Liquor in duty free shop for consumption"off: the premises located at departure Lounge ofInternational Airport 2,50,000
32. 32(1) L-23 Retail vend of Indian Liquor in military canteen NIL
33. 32(1) L-23F Retail vend of Foreign Liquor in military canteen to theholders of licence in Form L- 23 NIL
34. 32(1) L-24 Retail vend of Medicated Wine 1000
35. 32(1) L-25 Retail vend of Denatured Spirit including Denatured Spirit for possession limit up to 1000 BL 2000
for possession limit more than 1000 BL 5000
36. 32(1) L-26 Retail vend of Rectified Spirit 5000
37. 32(1) L-27 Retail vend of Bhang 5000
38. 32(1) L-28 Service of Indian Liquor in a club having membership:(a) up to 800(b) 801 to 1,500(c) More than 1,500 75,0001,00,0002,00,000
39. 32(1) L-28F Service of Foreign Liquor in a club to the holders of licencein Form L-28 Ten per cent. of licence fee applicable for L-28 Licence
40. 32(1) L-29 Service of Indian Liquor at a club/mess whose membership isexclusively for Government servants, retired Government servants,including members of armed forces, service or retired and such aclub/mess is not run on commercial lines. 7,500
41. 32(1) L-29F Service of Indian Liquor at a club/mess whose membership isexclusively for Government servants, retired Government servants,including members of armed forces, serving or retired and such aclub/mess is not run on commercial lines to the holders oflicense in Form L-29 Ten per cent. of licence fee applicable for L-29 Licence
42. 66(10), (11), (16), and (17)   Additional area for the holders of licence in Form L-16,L-16F, L-17, L-17F, L-18, L-18F, L-19, L-19F, L-21, L-21F, 28,L-28F, L-29, L-29F Additional seventy-five per cent. of the regular licence feefor the corresponding licences.
43. 32(1) L-30 Licence for possession of liquor at home in excess ofindividual possession limit. [10,000 (more than 1 year and upto3 years)* [Substitution by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS III/499, for "3,000" (w.e.f. 4-7-2012).]or [Substitution by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS III/499, for "3,000" (w.e.f. 4-7-2012).]20,000 (more than 3 years and upto5 years)* [Substitution by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS III/499, for "3,000" (w.e.f. 4-7-2012).]*The person should submit an affidavit confirming his stay atthe declared residential address for the duration of the licencefor the duration of the duration of the licence applied for.] [Substitution by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS III/499, for "3,000" (w.e.f. 4-7-2012).]
44. 32(1) L-34 Licence for Warehouse for storage of denatured spirit 20,000
45. 32(1) L-35 Licence for Warehouse for storage of rectified spirit 30,000
46. 51(2)   Additional storage space for holder of licences of retail vendof Indian Liquor, Foreign Liquor and Country Liquor. Ten per cent. of the corresponding licence fee per month.
47. 32(1) L-36 Licence to a registered medical practitioner,chemist/druggistfor sale of Intoxicating Spirituous Preparations. 5,000
48. 32(1) and 66 (18) L-37 Licence for Hotel Management Institutes for keeping liquor forthe purpose of training 25,000
(3)The 'label registration fee' for the brands of Indian Liquor, Foreign Liquor and Country Liquor shall be prescribed in the terms and conditions approved by the Government for each year as provided under sub-rule (1) of rule 34 of the Delhi Excise Rules, 2010.
(4)Other fees (Permit/Pass/Import/Export) -
Sl. No. Rule Form of Permit/Pass Description Fee (in Rs)
1 2 3 4 5
1. 71 P-1 Permit for Import of rectified spirit, denatured spirit andspecial denatured spirit (a) Rs. 5 per 20 bulk litres of rectified spirit.(b) Rs. 2per bulk litre of denatured spirit and special denatured spirit.
2. 79(2) P-2 Permit for possession of denatured spirit exceeding fivelitres up to ten litres 100
3. 81(1) P-3 Permit for possession of denatured spirit exceeding tenlitres. 500
4. 81(4) P-4 Permit for possession of special denatured spirit in bulkquantity 2,000
5. 77 P-5 Permit for possession of rectified spirit to educationalinstitutions etc. 250
6. 78 P-6 Permit for possession of special denatured spirit byIndustrial manufacturers 50,000
7. 126(2) P-7 Permit for possession of intoxicating spirituous preparations 5,000
8. 127 P-8 Permit for Import or transport of intoxicating spirituouspreparations Rs. 1 per litre
9. 19 P-9 Permit for Import of Indian Liquor and Country Liquor fortroops 250
10. 20(1)(c) P-10 Service of Indian Liquor and Foreign Liquor at a place otherthan the licensed premises 5,000
[10A [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012).] 20(1)d [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012).] P-10A [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012).] Permit for service of Indian Liquor and/or Foreign Liquor at aplace other than licensed premises in - [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012).](i) Commercialticketed event/function or a series of such event/functionsduring the entire period of 24th December to 31st December fortime upto 1.00 AM only. [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012).](ii) other commercial ticketedevents/functions during the rest of the year for time upto 1.00AM only. [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012).] (i) Rs. 200000 for commercial ticketedevents/functions during the entire period from 24 to 31stDecember. [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012).](ii) Rs. 100000 per day on other commercialticketed events/functions.] [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012).]
11. 44(1) P-11 Permit for liquor exhibitors 25,000
12. 114 P-12 Permit for import, export or transport of bhang Rs. 3 per kg. or part thereof
13. 44(2) P-13 Service of Indian Liquor and Foreign Liquor at a temporarypalace at hotel, club and restaurant 5,000
14. 15 P-14 (a) Fee for Import of Indian Liquor (other than economy) forholder of L-1 licence, excluding beer Rs. 5.00 per Litre
      (b) Fee for Import of Indian Liquor having MRP upto Rs. 120for holder of L-1 licence excluding beer Rs. 1.25 per litre
15. 94   Fee for opening of warehouse beyond prescribed hours of on drydays Rs. 5,000 per occasion
16. 138 and and 143   Fee for filing Appeal, Review and Revision Rs. 500 per occasion
FORM L-1[See rules 32 & 66(1)]
1. Category of Licence : L-1 (Licence for wholesale vend of Indian Liquor)
2. Registration number :  
3. Name and style of company/firm etc. :  
4. Name of director :  
5. Address of office : .............................................
6. Address of Warehouse : .............................................
7. Flours of sale :  
8. Licence fee :  
9. Licence valid up to : 31-03-20.......
10. Brands registered : As annexed
11. Date of Issue of Licence :  
Conditions:This licence is granted subject to observance of the provisions of the Delhi Excise Act, 2009 the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-1F[See rules 32 & 66(2)]
1. Category of Licence : L-1F (Licence for wholesale vend of Foreign Liquor)
2. Registration number :  
3. Name and style of company/firm etc. :  
4. Name of director :  
5. Address of office : .............................................
6. Address of Warehouse : .............................................
7. Flours of sale :  
8. Licence fee :  
9. Licence valid up to : 31-03-20.......
10. Brands registered : As annexed
11. Date of Issue of Licence :  
Conditions:This licence is granted subject to observance of the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-2[See rules 32 & 66(3)]
1. Category of Licence : L-2 (Licence for wholesale vend of Draught Beer
2. Registration number :  
3. Name and style of company/firm etc. :  
4. Name of director :  
5. Address of office : .............................................
6. Address of Warehouse : .............................................
7. Flours of sale :  
8. Licence fee :  
9. Licence valid up to : 31-03-20.......
10. Brands registered : As annexed
11. Date of Issue of Licence :  
Conditions:This licence is granted subject to observance of the provisions of the Delhi Excise Act, 2009 the Rules framed thereunder; terms and.conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-3[See. rules 32 & 66(4)]
1. Category of Licence : L-3 (Licence for wholesale vend of Country Liquor)
2. Registration number :  
3. Name and style of company/firm etc. :  
4. Name of director :  
5. Address of office : .............................................
6. Address of Warehouse : .............................................
7. Flours of sale :  
8. Licence fee :  
9. Licence valid up to : 31-03-20.......
10. Brands registered : As annexed
11. Date of Issue of Licence :  
Conditions:This licence is granted subject to observance of the provisions of the Delhi Excise Act, 2009 the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-timeDeputy CommissionerFORMS L-4 & 5(WHOLESALE VEND OF RECTIFIED SPIRIT/DENATURED SPIRIT)[See rules 75 & 76]LICENCE FOR POSSESSION OF RECTIFIED SPIRIT/DENATURED SPIRITNo.The licence authorising the possession of rectified spirit/denatured spirit in the premises specified below and for the period from to ............. is granted to ...............................................This Licence is granted subject to the provisions of the Delhi Excise Act, 2009 the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-timeDeputy CommissionerDescription of licensed premises .................................................................... Supplementary condition, if any: -One time possession limit in litresENDORSMENT OF RENEWALThis licence is hereby renewed on the condition herein before stated for the period state below: -Period from .....................................to.............................fee Rs.......................................................Deputy CommissionerFORM L-6[See rules 32 & 66(5)]
1. Category of Licence : L-6 (Retail vend of Indian Liquor in public sector)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-6 Vend : .............................................
6. Hours of Sale : .............................................
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009 the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-timeDeputy Commissioner.FORM L-6FE[See rules 32 & 66]
1. Category of Licence : L-6FE (Retail vend of Foreign Liquor in public sector)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-6FE Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009 the rules framed thereunder; terms and conditions of licence and the instruction issued by the licensing authority from time-to-timeDeputy Commissioner.FORM L-6FG[See rules 32 & 66(5)]
1. Category of Licence : L-6FG (Retail vend of Foreign Liquor in public sector to theholder of licence in Form L-6)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-6FG Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009 the rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-timeDeputy Commissioner.FORM L-7[See rules 32 & 66(5)]
1. Category of Licence : L-7 (Retail vend of Indian Liquor in private sector)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-7 Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-7FE[See rules 32 & 66(5)]
1. Category of Licence : L-7 FE (Retail vend of Foreign Liquor in private sector)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-7 FE Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-7FG[See rules 32 & 66(5)]
1. Category of Licence : L-7 FG (Retail vend of Foreign Liquor in private sector to theholder of licence in Form L-7)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-7 FG Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-8[See rules 32 & 66(6)1
1. Category of Licence : L-8 (Retail vend of Country Liquor in public sector)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-8 Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-9[See rules 32 & 66(7)]
1. Category of Licence : L-9 (Retail vend of Indian Liquor to holders of licence inForm L-1)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-9 Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by licensing authority from time-to-time.Deputy CommissionerFORM L-10[See rules 32 & 66(5)]
1. Category of Licence : [L-10 (Retail vend of Indian Liquor and Foreign Liquor inShopping Malls and Shopping Complex at Airport)] [Substitution by Notification No. F.12(17)/Fin(Rev-I)/2011-12/DS 111/1421, dated 7th December, 2011, for "Retail vend of Indian Liquor and Foreign Liquor in Shopping Malls" (w.e.f. 7-12-2011).]
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-10 Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy Commissioner[FORM L-11] [Inserted by Notification No. F.10(2)/Fin.(Rev-I)/2012-13/DS 111/407, dated 16th May, 2012 (w.e.f. 16-5-2012).][Rules 32 and 66(19)]
1. Category of Licence : L-11 (Retail vend of Beer manufactured by Microbrewery)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-11 Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder, the terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy Commissioner]FORM L-12[See rules 32 & 66(5)]
1. Category of Licence : L-12 (Retail vend of Beer and Wine in Departmental Stores)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-12 Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by licensing authority from time-to-time.Deputy CommissionerFORM L-12F[See rules 32 & 66(5)]
1. Category of Licence : L-12F (Retail vend of Foreign Beer and Wine in DepartmentalStore to the holder of licence in Form L-12)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-12F Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-13[See rules 32 & 66(8)]
1. Category of Licence : L-13 (Retail vend of Indian Liquor for home delivery)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-13 Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-13F[See rule 66(8)]
1. Category of Licence : L-13F (Retail vend of Foreign Liquor for home delivery to theholders of licence in Form L-13)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-13 F Vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORM L-14[See rules 32 & 66(5)]
1. Category of Licence : L-14 (Retail vend of economy Indian Liquor and Beer to holderof licence in Form L-8)
2. Registration number :  
3. Name of company/firm/Individual :  
4. Name of director/Proprietor/partner :  
5. Address of L-14 vend :  
6. Hours of Sale :  
7. Licence fee :  
8. validity up to : 31-03-20.......
9. Date of Issue :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerFORMS L-16, L-16F, L-20, L-20F[See rules 32 & 66(10)(12)]
1. Registration No. :  
2. Name of the hotel :  
3. Constitution of hotel :  
4. Names of the proprietor/partners/directors :  
5. Address :  
6. No. of L-16 bars :  
7. No. of L-16F bars :  
8. Hours of sale :  
9. Licence fee (T.R. No.,date and amount :  
10. Date of Issue :  
11. Validity of licence :  
Conditions:This Licence is granted subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the instructions issued by the licensing authority from time-to-time.Deputy CommissionerDETAILS OF RENEWAL
Period Fee paid
Signature and seal of T.R. no., date
Renewing Authority and amount
FORMS L-23/L-23F[See rules 32 & 66(14)]
1. Category of Licence : Retail vend of Indian Liquor and Foreign Liquor in MilitaryCanteen
2. Registration Number :  
3. Name and Style of Unit :  
4. Name and designation of the applicant :  
5. Address :  
6. Address of godown, if any :  
7. Hours of sale :  
8. Licence fee/secutity money :  
9. Period for which licence is valid :  
10. Date of issue :  
Conditions:This licence is valid subject to the provisions of the Delhi Excise Act, 2009, the Rules framed thereunder; terms and conditions of licence and the` instructions issued by the licensing authority from time-to-time.Deputy CommissionerSpecial Conditions: