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NCT Delhi - Section

Section 36 in The Delhi Excise Rules, 2010

36. Licence in Forms L-1 and L-3 to be granted to a distillery, brewery, winery or bottling plant.

- Licences in Forms L-1 and L-3 shall only be granted to a distillery, brewery, winery or bottling plant in respect of such brands of Indian Liquor and Country Liquor, as are produced by distillery, brewery, winery or bottling plant.