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State of Haryana - Section
Section 17 in Haryana Liquor Licence Rules, 1970
17.
The licenses shown in column 1 of the following table may only be granted to the persons shown against them in column 2 :-| A license in form | May only be granted to |
| 1 | 2 |
| L.1 | The holder L-2 vends in a group in the district |
| *L.1-B | The holder of a distillery license |
| [L-1W [Substituted by Notification No. S.O. 30/P.A. 1/1914/S. 59/2012, dated 30.3.2012 (w.e.f. 7.3.1970).] | Manufacturers of wine in the State] |
| **L.2-A | The holder of a license in form L.14 or L.14-A |
| L.5 | The holder of a license in form L.5 (only the most superiorestablishments shall be so licensed). Holders of L.3 licenseshall not be granted L.5 licenses unless they are also inpossession of L.4 license |
| L.8 | The holder of a license in forms L.3, L.4, L.6 and L.7 |
| L.10A | To the holder of a license in form L.14 and L.14A in ruralarea only |
| L.11 | The holder of a license in form L.1 and/or l.2 or to theholder of a license in form B.W.H. 2 to run an excise bondedwarehouse. |
| L.12 | A chemist or druggist of good standing |
| ***L.14-A/SV | To the holder of a licence in form L.14-A. |
| L.15 | To the holder of a license in form B.W.H. 2 to run an excisebonded whorehouse |
| L.16 | The holder of a license in form B.W.H. 2 to run an excisebonded warehouse |
| L.19 | A person holding a license in form L.12 or L.17 or a chemistof a druggist or good standing |
| L.21 | A person holding a license in form L.2 |