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[Cites 0, Cited by 0] [Section 36A(25)] [Section 36A] [Entire Act]

State of Haryana - Subsection

Section 36A(25)(iv) in Haryana Liquor Licence Rules, 1970

(iv)In case of closure of any vend/groups of vends due to order of any court, public resistance, natural calamities such as fire, floods, draught, earth quake, riots or for any other reasons, the licensee will have the option to shift the vend/ groups of vends with the prior permission to alternate location on the same terms and conditions within his command area/location. The closure of his vend/group of vends will not entitle him to any rebate, reduction in license fee. In case the licensee refuse to run the vend/group of vends the same will be put to re-allotment at the alternative site at the risk and cost of the original licensee and any loss occurred as a result of such re-allotment shall be recoverable from him.