Section 36(18) in Haryana Liquor Licence Rules, 1970
(18)The successful allottee shall have to deposit security equal to twenty per cent of the annual license fee of the respective licensed outlet, out of which five per cent of the license fee shall be deposited on the day of draw of lots, five per cent of the license fee within seven days of allotment/draw of lots or on or before 31st March, 2006, whichever is earlier. Third instalment of security equal to ten per cent of the license fee shall be deposited by 7th of April, 2006. In case the successful allottee is a company the total amount of license fee shall be paid on the day of draw of lots. The entire amount of security including 1/3rd or its ninety per cent, as deemed proper by the Excise Commissioner (Financial Commissioner) shall be adjustable towards the last instalment payable by him. If any amount whatsoever is due to the department from the licensee including any part of the license fee for whatever reasons, the adjustment of the security to that extent shall not be allowed.
