Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI LIQUOR IMPORT, EXPORT, TRANSPORT AND POSSESSION RULES, 1976 CONTENTS 1. RULE 2. RULE 3. RULE 4. RULE 5. RULE 6. RULE 7. RULE 8. RULE 9. RULE 10. RULE 11. RULE 12. RULE 13. RULE 14. RULE 15. RULE 16. RULE 17. RULE 18. RULE 19. RULE 20. RULE SCHEDULE 1 :- SCHEDULE DELHI LIQUOR IMPORT, EXPORT, TRANSPORT AND POSSESSION RULES, 1976 DELHI LIQUOR IMPORT, EXPORT, TRANSPORT AND POSSESSION RULES, 1976 1. RULE :- Nothing in these rules shall apply to liquor imported, exported or transported (a) for private consumption and not for sale, in any quantity not exceeding that prescribed in the Delhi Intoxicants Licence and Sales Rules as the maximum quantity which may be sold by retail, or (b) by or on behalf of any officer of Government acting in his official capacity. Provided that the privilege contained in clause (b) shall be subject to the provision contained in rule 4 of these rules but will not apply to denatured spirit. 2. RULE :- All export of liquor shall be subject, in addition to the provisions of these Rules, to all regulations for its import into the State concerned. 3. RULE :- The permission to re-export the country liquor and Indian Made Foreign Liquor to the other States, be granted by the Collector with the prior approval of the Excise Commissioner. Such permission in respect of the rectified spirit and denatured spirit shall be granted in exceptional cases for reasons to be recorded in writing. 4. RULE :- No medicinal and other preparations manufactured in India and containing spirit (other than the denatured spirit) shall be imported into the Union Territory of Delhi, except from a licensed distillery, Bonded Warehouse or a bonded factory situated in a State, the Govt. of which has agreed to recover and to credit to the Delhi Administration the duty (if any) payable in the Union Territory of Delhi on the spirit contained in such preparations. 5. RULE :- No medicinal or other preparations manufactured in India and containing spirit (other than denatured spirit) on which the prescribed rate of duty has not been paid may be exported from or transported within the Union Territory of Delhi. Provided that such preparations may be exported in bond without payment of prescribed duty from the Bonded Warehouse of an approved manufacturer in the Union territory of Delhi to any State in India. Provided further that such preparations may be exported or transported without payment of prescribed duty from the premises of approved manufacturers for use in Government and charitable hospitals and dispensaries approved for the purpose by the Lt. Governor. 6. RULE :- No liquor shall be imported, exported or transported, except under a pass issued 1. Notified vide Delhi Administration notification NO. F-10(64)/76- Fin(G) dated 11-10-76. in accordance with the Rules for the time being in force in the Union Territory of Delhi, for such import, export and transport. Such passes shall not be dispensed with in the case of duty paid foreign liquor whether manufactured in India or imported from overseas. Provided that for the import and export of medicinal and other preparations containing spirit (other than denatured spirit) a pass shall be required only if the quantity exceeds 455 ml. and Provided further that no such preparation shall be supplied from the premises of approved manufacturers unless it is covered by the necessary pass. 7. RULE :- Indian made foreign liquor may be imported from any place in India, provided (a) its quality satisfies the recognised standard as may be prescribed. (b) satisfactory arrangements are made for the payment of duty as may be prescribed. 8. RULE :- Country liquor shall not be imported except from a licensed distillery. 9. RULE :- Rectified spirit shall not be imported except from a licensed distillery. 10. RULE :- No medicinal or other preparations containing spirit (other than denatured spirit) shall be imported into the Union Territory of Delhi, unless the prescribed rate of duty has been paid on it at a rate not lower than that fixed for such spirit or preparation in the Union Territory of Delhi. Exceptions: Subject to the provisions of rule A (1) Spirit other than denatured spirit may be imported in bond without payment duty in the licenced premises of approved manufacturer. (5) Medicenal preparations manufactured in India and containing spirit (other that denatured spirit) which are required for use in Government and charitable hospi tals and dispensaries approved for the purpose by the Lt. Governor may be imported without payment of duty from licensed distilleries, bonded warehouses and bonded factories in any State. 11. RULE :- No liquor on which the prescribed rate of duty has not been paid, may be exported or transported. 12. RULE :- No person except a licensed vendor may import, export or transport liquor provided that: 1 (i) any person holding a permit for the possession of rectified spirit or denatured spirit may import and transport any quantity, not exceeding the quantity which he is permitted to possess under a permit on payment of prescribed fee, if any (ii) a regimental canteen run on club lines may import and transport foreign liquor on payment of fee (assessed fee) prescribed for license in form L-9; (iii) Defence Laboratory. Q.M.G. Branch, may import, transport or possess rum on the basis of an import permit for puporses of analysis without paying any fee (assessed fee); (iv) any person specially permitted by the Lt. Governor by an order in writing may import and transport foreign liquor in such quantity and on payment of such fee as may be specified in the rules. 13. RULE :- The possession of Lahan shall be prohibited. 14. RULE :- The import and possession of perfumes and toilet preparations prepared with methyl alcohol or denatured spirit within the Union Territory of Delhi shall be prohibited. 15. RULE :- The possession of spirit of a strength above 50 degrees under proof shall be prohibited, except in the case of (a) imported foreign liquor; (b) rectified spirit; (c) denatured spirit; (d) perfumed spirit; (e) country liquor possessed by the holders of reducing licences in form L-16 authorised by the Delhi Liquor Rules in accordance with the conditions of their licence; and (f) Indian made foreign liquor. 16. RULE :- No permit for the possession of liquor in excess of the quantity prescribed in the intoxicants Licence and Sale Rules, as the maximum quantity which may be sold by retail, shall be given except in respect of the kinds of liquor described in column 1 of the schedule below to the persons described in column 2 to the extent mentioned in column 3 on the occasions mentioned in column 4 and subject to the condition that the liquor shall be used only for the following purposes. Country liquor For private home consumption Rectified Spirit For medicinal, scientific or manufacturing purposes. Denatured Spirit For manufacturing purposes. Foreign Liquor For private home consumption. 17. RULE :- The import of country spirit in any quantity shall be prohibited in the Union Territory of Delhi except under a permit or pass granted by the competent authority undor the Punjab Excise Act (1 of 1914) as in force in the Union Territory of Delhi or Rules framed thereunder. 18. RULE :- The possession of liquor of any kind by any person shall be restricted to the extent that it shall not be kept or possessed by or on behalf of such person on the premises of an unlicensed civilian club. 19. RULE :- Notwithstanding anything contained in sub-sections (1), (2) and (3) of section 24 of the Punjab Excise Act, 1914 (1 of 1914), no person shall have in his possession any quantity of country liquor or foreign liquor except as may be prescribed and further on the condition that it shall not be (i) consumed in any public place or (ii) in any hostel or (iii) in any vehicle parked in any public place or (iv) taken into or kept upon any premises used as a restaurant in the Union Territory of Delhi, unless such premises have been licensed for the consumption of liquor thereon under the said Act or rules made thereunder, or have been exempted by an order in writing of the Lt. Governor from the provisions of this order. For the purpose of the order (i) "public place" means any place intended for use by, or accessible to the public and includes any public conveyance; (ii) "hostel" means a place used for lodging the students by an educational institution whether Government or private; and (iii) "restaurant" means any place to which the public are admitted for the consumption of food or drink for a consideration. 20. RULE :- Nowithstanding anything contained in sub-sections (1), (2) and (3) of section 24 of the Punjab Excise Act as in force in the Union Territory of Delhi, no person shall have in his possession any quantity of country liquor or foreign liquor in the premises of a club other than a Military Club unless such club has been licensed under the said Act or the Rules framed thereunder or has been exempted by general order of the Lt. Governor. Explanation: A military club means a club admission to which is exclusively reserved for the members of the armed forces. Repeal and Savings: The Delhi Liquor Import, Export, Transport and Possession Orders published vide this Administration notification No. 8060-Commerce dated 3rd October, 1935 and as subsequently amended from time to time, are hereby repealed. Provided that as respects things done, proposed to be done before such repeal and every licence or permit granted under any such rules, in so far as they are not inconsistent with the provisions of these Rules, shall have the same force and effect as if they have been respectively done or granted under these Rules and by the authority empowered in that behalf. SCHEDULE 1 SCHEDULE SCHEDULE 1 2 3 4 Rectified Spirit Any Chemist, medical practitioner or scientific body or superintendent of a hospital. As prescribed in the permit. At any time. Rectified Spirit Any approved manufacturer. Such quantity as may be prescribed by the At any time. Excise Commissioner. Rectified Spirit An educational institution. As prescribed in the permit. -do- At any time. -do- Rectified Spirit Any person. -do- -do- Denatured Spirit Any Chemist, varnish maker or other person engaged in any business who requires large quantities of denatured spirit for the purpose of his business. 9 litres At any time on payment of Rs. 200/- Foreign Liquor (except beer and cider) Persons of position and respectability requiring foreign liquor for their bonafide home consumption. "f or specific limit in excess of individual limit to be determined in each case by the Excise Commissioner." "In addition one bottle each of lim, vine, sherry, vodka, Liquor and Brandy." -do- Beer -do- "for the specific limit (in excess of individual limit) to be determined in each case by the Excise Commissioner." -do- Cider -do-