Section 36(4) in Haryana Liquor Licence Rules, 1970
(4)In case a licensed retail liquor outlet has to be closed down because of a Court order, local resistance, natural calamities such as fire, flood, draught, earth quake, riot or any other reason, the licensee shall have the option to shift the retail liquor outlet, with the prior permission, to the alternate location on the same terms and conditions. The closure of one or more retail liquor outlet will not entitle him to any rebate/reduction in the license fee. In case the licensee refuses to run the retail liquor outlet, the same may be re-allotted at the alternative site at the risk and cost of the original licensee and any loss occurred as a result of such re-allotment shall be recoverable from him.
