(3)For sale of Indian Liquor and Foreign Liquor through the Canteen Stores Department (holders of licence in Form L-23/L-23F), the rate of duty shall be fifty per cent. of the rate of duty prescribed in clauses (i), (ii) and (iii) and seventy-five per cent. of the rate of duty mentioned in clauses (iv) and (v) of sub-rule (1) of rule 152.] [Inserted by Notification No. F.10(8)/Fin(Rev-I)/2010-11/DS-H/247, dated 7th June, 2011 (w.e.f. 1-7-2011).]
