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[Cites 0, Cited by 0] [Section 66(7)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(7)(b) in The Delhi Excise Rules, 2010

(b)the licensee shall not sell liquor to any other licensee: Provided that in case of licensees holding more than one licences, the transfer of stock from one licensed premises to another may be made with the prior approval of the Deputy Commissioner or any other excise officer authorized by the Deputy Commissioner.