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State of Assam - Section

Section 113 in The Assam Excise Rules, 2016

113. Application for grant of excise licence or shifting of licensed premises or change of partner of any licence.

- All applications for grant of excise licence or shifting of licensed premises or change of partner of any licence shall be made to the State Government in prescribed form and shall be accompanied by a non-refundable and non-adjustable Application Fee at the following rates irrespective of sanction or grant of the applied licence;
(a) Application Fee for new Distillery/ Brewerylicence and for every shifting application for the existinglicences. Rs.5,00,000.00
(b) Application Fee for new foreign liquor“Bonded Warehouse” licence and for every shiftingapplication for the existing licences. Rs.2,00,000.00
(c) Application Fee for new foreign liquor“Wholesale” licence and for every shiftingapplication for the existing licences. Rs.1,00,000.00
(d) Application Fee for new foreign liquor“Retail OFF” and “Retail ON” licence andfor every shifting application for the existing licences. Rs.1,00,000.00
(e) Application fee for microbrewery licence. Rs.1,00,000.00
(f) Application Fee for foreign liquor“temporary bar” licence. Rs.10,000.00
(g) Application Fee for new foreign liquor “LateClosing” licence granted to Licensed hotels andrestaurants. Rs.50,000.00
(h) Application Fee for foreign liquor“temporary late closing” licence. Rs.5,000.00
(i) Application Fee for new Canteen Tenantlicence. Rs.5,000.00
(j) Application Fee for new licence to Compound,blend foreign liquor and for every shifting application for theexisting licences. Rs.1,00,000.00
(k) Application Fee for new licence to Bottleforeign liquor and for every shifting application for theexisting licences. Rs.1,00,000.00
(l) Application Fee for new wholesale, Retailand possession licence of Rectified spirit, Denatured Spirit andmedicated wines for bona fide medicinal, industrial or scientificpurposes and for every shifting application for the existinglicences. Rs.5000.00
(m) Application fee for change or alteration oflicence. Rs.1,00,000.00
(n) Application fee for sub-lease ofmanufactory. Rs.75,000.00
(o) Application fee for cancellation and/orrevalidation of expired permits and validity extension ofpermits. Rs.5000.00 per permit payable by the consigneeat the place of import and for export permit payable by theconsignor at the place of export.