Section 28 in The Himachal Pradesh Excise Act, 2011
28. Fees and other conditions for grant of licenses, permits and passes.
(1)Every license, permit or pass, under this Act, shall be granted -(a)on payment of such fees, if any,(b)in such form and containing such particulars,(c)subject to such restrictions and on such conditions, and(d)for such period, as the Financial Commissioner may direct.(2)For the purposes of sub-section (1), the power of the Financial Commissioner to issue directions shall include the power to direct the licensee of a distillery, brewery, winery or warehouse to -(a)provide free accommodation to the Excise Officer concerned at or near the licensed premises, failing which to pay to the State Government the rent and other charges for such accommodation as may be fixed by the Financial Commissioner; and(b)pay to the State Government the costs, charges and expenses, including salaries and allowances of such Excise Officers, which the State Government may incur in connection with the supervision of such distillery, brewery, winery or warehouse.(3)The authority granting a license under this Act, may require the licensee to give such security for the observance of the terms of his license, or to make such deposit in lieu of security, as such authority may direct.(4)Subject to the rules made by the Financial Commissioner, the Collector may grant licenses for the sale of any liquor within a district:Provided that a license for sale in more than one district shall be granted by the Financial Commissioner only.(5)Before any license is granted in any year for the retail sale of liquor for consumption on any premises which have not been so licensed in the preceding year, the Collector shall take such measures as the State Government may prescribe, as may best enable him to ascertain local public opinion in regard to the licensing of such premises.
