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

NCT Delhi - Subsection

Section 51(14) in The Delhi Excise Rules, 2010

(14)The retail licensee for sale of liquor for consumption "off" the premises shall display at a conspicuous place in the licensed premises a list showing the retail price inclusive of VAT of each size of bottle of each brand of liquor on sale and the retail price, if any, fixed by the Excise Commissioner.