Section 12(1) in Punjab Liquor Prohibition Rules, 1955
(1)The fee for the licence in form Pn. 1 will be assessed as in the case of licence in Form L-12-C appended to these rules and shall be recovered in the following manner :-If the total assessed fee does not exceed Rs. 200 it shall be payable as soon as assessed. If it exceeds Rs. 200 on-half of it shall be recovered in the month of April, one-fourth before the end of June and the remaining one fourth before the end of September in each financial year;Provided that the annual licence fee assessed in accordance with the provisions made in the Punjab Liquor License Rules, 1955, and recovered as outlined above, shall be adjusted four times, viz:-(i)at the end of the first three quarters against that arrived at on the basis of actual sales of brandy during that quarter, and(ii)by the 7th of the month of March on the basis of the average sales during the first three quarters, which shall be finally adjusted on the basis of actual sales at the end of the fourth quarter.
