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State of Haryana - Section

Section 27A in Haryana Liquor Licence Rules, 1970

27A.

(1)The licences in form L.10 and L.10-A shall be granted on fixed fee as indicated below :
Wine and Sweets Rs. 1.25 per bottle
(i) For a License in Form L.10 Rs. 15,000 per annum.
(ii) For a License in Form L.10A Rs. 5,000 per annum.
[Provided that a license in Form L.10-A license shall not be issued unless a refundable security of Rs. 5,000/- is deposited which shall be liable to be forfeited, or adjusted for any amount or penalty due under the Act.] [GSR. 26/P. A.1/14/s. 59/Amd(2)79 dated 19.3.1979.]
(iii)[ For license in Form L-10B [Rs. 5,00,000/-] [Clause (iii) added by Haryana Notification No. GSR30/PA1/1914/s.59/2002 dated 2.4.2002.] per annum.
Provided that a License in form L-10B shall be granted only to rural country liquor vend or sub-vend for sale of beer.]
(2)In addition to the fee payable under sub-Rule (1) of this rule, an assessed fee shall be paid according to the following scale :-
Kind of spirit Rate of Assessment
(i) Imported and Indian made cider, Rs. 0-50 per bottle of 650 millilitres
(ii) Imported and Indian made beer, Rs. 0-25 per bottle of 650 millilitres
Provided that Indian made beer having alcoholic contents upto 3 per cent shall be exempted from the payment of assessment fee.