No license shall be granted unless and until the applicant therefor has-(a)[ deposited a sum of [Rs. 1,25,00,000] [Legislative Supplement Part III dated 30.3.1994.] in cash as license fee.](aa)deposited as security in cash or in National Savings Certificate for the fulfilment of all the conditions of his license a sum, to be fixed by the Financial Commissioner which shall not be less than [Rs. 20,000 or more than Rs. 50,000] [in amount the security deposit shall be refunded to the licensee after the expiry of the licence unless it is forfeited for any breach of rules and conditions of the license or adjusted against any other dues.] [Substituted for the words 'in amount' vide Haryana Government Notification No. GSR 14/PA1/14/s.59/Amd/84 dated 28.2.1984.](b)satisfied the Collector Commissioner that the proposed buildings, plant and apparatus to be used in connection with the business of distillation, storage and issue of spirit are built in accordance with the prescribed regulations and the precaution has been taken against fire; but in respect of the present buildings, plant and apparatus of existing distilleries, which do not conform with the provision of these rules, the Financial Commissioner may, in writing, grant exemption from the operation of any of these rules.
