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[Cites 0, Cited by 0] [Section 51] [Entire Act]

NCT Delhi - Subsection

Section 51(6) in The Delhi Excise Rules, 2010

(6)Licensed premises shall be the premises owned or leased by the licensee, provided that where local conditions render it necessary, sites for liquor shops may be leased or bought for Government under the special orders of the Government in each case.