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State of Odisha - Section

Section 107 in The Board's Excise Rules, 1965

107. [ Fees on licences for sale of foreign liquor in Military Canteens, Hotels and Bars etc. [Substituted vide O.G.No. 15, Part-III-A, dated 11.4.1996.]

- [(1) The fees for licence for retail sale of Foreign Liquor in a Military Canteen shall be Rs. 5,000/ - (Rupees five thousand) per annum.The annual licence fee shall be paid in advance prior to issue of the licence.]
(2)The fees for any licence granted for sale of foreign liquor in bars, hotels of restaurants shall be the same as prescribed under Rule 105 in respect of such licence.
(3)[ The fees for a temporary Bar licence at theatres or at other places of amusement shall be Rs. 20 per annum or Rs. 400 per month, such fees being payable in advance prior to issue of the licence, and if such a licence is required for a theatre or performance held for bona fide charitable purpose, the Collector may grant it either free of any fee or at a reduced fee.] [Substituted vide Orissa Gazette Extraordinary Part III-A/21.5.1976.]
(4)The fees for late-closing licences granted to any hotel or restaurant holding a licence for sale of foreign liquor shall be levied according to the rate specified below :
After the prescribed sale hours Rate of fees
  Rs.
Up to 12 p.m. 25 per month
Up to 1 a.m. 40 per month
Up to 1.30 a.m. 50 per month
(5)The fees prescribed in Sub-rule (4) shall be payable as in Sub-rule (2) of Rule 103, except that only one month's advance shall be taken in each case.
(6)When two or more bars are maintained in a hotel, restaurant, theatre of other place of amusement, the Collector shall be competent to grant a single licence for all the bars, subject to a single fee not exceeding the aggregate fee payable for all the bars at the rate and in the manner as prescribed under these rules.
(7)The fee for a temporary late-closing licence shall be Rs. 20 per diem and shall be payable in advance prior to issue of the licence.
(8)The fee for 'ON' sale of foreign liquor in a Railway Refreshment Room shall be rupees three hundred per annum payable in advance in addition to the literage fees payable in the same manner as prescribed in Rule 106.
(9)The fees for licences for 'ON' sale of foreign liquor in steamers and in dining cars on trains shall be the same as prescribed in Sub-rule (8):Provided that when such steamers or cars pass through two or more States, such fee shall be levied in one State only.]