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State of Haryana - Section
Section 15 in Haryana Liquor Licence Rules, 1970
15.
No license shown in column 2 of the sub-joined table shall be held by persons holding or in any way connected in interest with the persons holding any of the licenses shown against them in column 3 except where is has been specifically provided that it may be held with the special sanction of the Financial Commissioner:-| S.No. | A license in form | May not be held in conjunction with |
| 1 | 2 | 3 |
| 1. | L.1 | A license in form L.3, L.4, L.5, L.8, L.12-B, or L.12-C,except with the special sanction of the Financial Commissioner. |
| 2. | L.2 and L.10 | A licence for vend of any country Liquor, denatured spirit orrectified spirit |
| 3. | L.3, L.4, L.5, L.8, L.12-B or L.12-C | A license in form L.1, L.2 or L.10 except with the specialsanction of the Financial Commissioner, and a license for anydealings in country liquor. |
| 4. | L.9 | A licence in form L.2, L.3, L.4, L.5, L.6, L.7, L.8, L.10,L.12-A, L.12-B or L.12-C. |
| 5. | L.13, L.14, L.14-A, or L.14-B. | Any license except licence in form L.10 for any dealings inforeign liquor, rectified or denatured spirit or countryfermented liquor. |
| 6. | L.17 | A license for any dealings in country liquor or for the vendof foreign liquor or rectified spirit. |