Section 36A(3) in Haryana Liquor Licence Rules, 1970
(3)The list of vends/Groups of vends having details such as group number, vend name, vend code, urban/rural classification, location, command area if applicable, quota, reserve price and category i.e. General, Scheduled Caste or Backward Class (A) shall be published by the Excise and Taxation Department. The district wise lists of vends/Groups of vends of Country liquor and Indian Made Foreign Liquor shall be prominently displayed in the offices of the Deputy Commissioner, Deputy Excise and Taxation Commissioner (Excise) and Deputy Excise and Taxation Commissioner (Sales Tax) of the concerned district, Joint Excise and Taxation Commissioner (Range) concerned and official website of the Excise and Taxation Department i.e. www.haryanatax.com.
