- In addition to annual and monthly fees prescribed in Tables I, II-A and II-B of the foregoing rules, an advance deposit equivalent to licence fee calculated on the estimated sales of one month shall be realised from the holders, of licences for the retail sale of foreign liquor under items (1) to (13) of the Table I, as security deposit before the commencement of the licences for the due observance of the conditions and term of the licence. The amount of security will be subject to revision on the basis of the actual sales in the first two months, by the District Collector. The security will be liable to be forfeited for the mismanagement of the shop or breach of any of the conditions of the licence or infringement of any of the Excise Rules, in addition to any other penalty prescribed by the rules. If not forfeited, the security deposit will be refunded towards the end of the year or transferred at his request to any other licensees.Note. - No gallonage fee shall be charged on sales by a wholesale licensee to other wholesales and retail licensees.
