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NCT Delhi - Section

Section 21 in The Delhi Excise Rules, 2010

21. Period for which licence may be granted.

- Unless the Government otherwise directs, licence shall ordinarily be granted for a period of one year.Temporary licence may be given to provide for the sale of liquor on special occasions in such cases and on such occasions, as the Deputy Commissioner may determine.All licences other than temporary licences shall, unless otherwise provided, determine on 31st March, next following the grant or renewal.