Section 36(24) in Haryana Liquor Licence Rules, 1970
(24)If any successful allottee fails to deposit the amount of security equal to the twenty per cent of the total license fee or refuses to accept the license the Deputy Excise and Taxation Commissioner (Excise) of the respective district may re-allot it by seeking prior permission of the Financial Commissioner, and any deficiency in license fee shall be recoverable from the defaulting allottee as arrears of land revenue.
