Section 11(2) in The Dadra and Nagar Haveli Excise Regulation, 2012
(2)Without prejudice to sub-section (1), the general functions of the Board of Experts shall be to determine as to whether-(a)any flavouring extract, essence or syrup containing alcohol is an article fit for use as intoxicating liquor; or(b)any communication amounts to an advertisement for soliciting use of liquor or whether it is informative or educative communication for responsible drinking; or(c)any denaturant can be used as effective denaturant and whether it suits or harms manufacture of any chemicals; or(d)any other matter as may be referred to by the Administrator.
