GNCTD scraps — Special Corona Fee: 70% of the maximum retail price on all categories of liquor sold through retail licensees for consumption “off” premises

No. F. 3(2)/Fin.(Rev-I)/2020-21/DS-VI/177.— In exercise of the powers conferred by sub-section (1) of section 81 of the Delhi Excise Act, 2009 (Delhi Act 10 of 2010), the Lt. Governor of the National Capital Territory of Delhi hereby makes the following rules to further amend the Delhi Excise Rules, 2010, namely:-

1. Short Title and Commencement – (1)These rules may be called the Delhi Excise (Amendment) Rules, 2020.

(2) They shall come into force with effect from 10.06.2020.

(i) Amendment in Rule 154 – In the Delhi Excise Rules, 2010, in rule 154, in sub rule (4), in the table relating to Other Fees(Permit/Pass/Import/ Export), –

the entry in the table with description namely “special corona fee” with fee (in Rs) 70% of the maximum retail price on all categories of liquor sold through retail licensees for consumption “off” the premises inserted vide notification No. F.3(2)/Fin.(Rev-1)/2020- 21/DS-VI/150 dated 04/05/2020 stands deleted.

NOTIFICATION

GNCTD

[Notification dt. 09-06-2020]