Section 41(4) in The Gurugram Metropolitan Development Authority Act, 2017
(4)The Authority may levy, with the prior approval of the State Government, a charge, at such rates, as may be notified, on the sale and consumption of liquor in the notified area:Provided that such charge shall be collected by the Excise Commissioner under the Punjab Excise Act, 1914 (Punjab Act 1 of 1914) and transferred to the Authority.
