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[Cites 0, Cited by 0] [Section 54] [Entire Act]

NCT Delhi - Subsection

Section 54(1) in The Delhi Excise Rules, 2010

(1)The criteria for fixation of wholesale or MRP of liquor for each licensing year shall be decided by the Excise Commissioner, with the approval of the Government. Thereafter, the Excise Commissioner may, after giving an opportunity of being heard to the person licensed to sell such liquor, fix the price of liquor in wholesale or in retail or in both.