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State of Haryana - Section

Section 2 in Haryana Liquor Licence Rules, 1970

2.

There shall be following classes of licenses. Their mode of grant and the authorities to grant and renew them shall be as noted against each :-
      Authorityempowered to_________________________________
Form Nature Mode of grant Grant Renew
I-Foreign Liquor
[L-1 [Substituted by Notification No. S.O. 30/P.A. 1/1914/S. 59/2012, dated 30.3.2012 (w.e.f. 7.3.1970).] Wholesale and retail vend of foreign liquor to the trade in the district only Fixed fee Deputy Excise and Taxation Commissioner (Excise) of the district on behalf of Collector. Collector.]
*L.1-A (i) Wholesale and retail vend of Foreign Liquor to the tradeonly Fixed fee Collector Collector
  (ii) Wholesale and retail vend of foreign Liquor to thehighest bidder of each Excise District. Fixed Fee Collector Not renewable
*L.1-B Wholesale vend of Indian Made Foreign Spirit for sale to L-1licensees in the State Fixed fee Collector Collector
L.1-B1 License for import and sale of beer, wines, ciders and liquorfrom the distilleries and breweries of the other states as wellas of Haryana. Fixed fee Collector Collector
L.1-B1-A License to all the breweries of their C and F agent for saleof ready to drink beverages. Fixed Fee Collector Collector.
L.1-C Right to sell Indian made Foreign Liquor by thedistillery/brewery/bottling plant/winery to L-1, L-1-B located in the State of Haryana Fixed fee Collector
[L-1W [Inserted by Notification No. S.O. 30/P.A. 1/1914/S. 59/2012, dated 30.3.2012 (w.e.f. 7.3.1970).] Retail vend of Wine for supply to L-1 licensees in the State Fixed fee Collector Collector]
L.2 Wholesale and retail vend of foreign liquor to the publiconly Auction or Private Contract Ditto Not renewable
**L.2-A Retail vend of Rum and Gin of the strength of 50 degree proofto the public only for consumption "off" the premises Fixed fee Ditto Ditto
L.3 Retail vend of foreign liquor in a hotel or dak bungalow Fixed fee Ditto Collector
L.4 Retail vend of foreign liquor in a restaurant Fixed fee Collector Collector
L.5 Retail vend of foreign liquor in a bar attached to arestaurant (Supplementary to Form L.4) Ditto Ditto Ditto
L.6 Retail vend of foreign liquor in a railway refreshment room Fixed fee Ditto Ditto
L.7 Retail vend of foreign liquor in a railway dining car Ditto Financial Commissioner Financial Commissioner
L.8 Retail vend of foreign liquor off the premises (Supplementaryto Nos. L.3, L.4, L.6 and L.7) Fixed fee Collector except when supplementary to L.7, which shall begranted by the Financial Commissioner Collector except when supplementary to L.7, which shall berenewed by the Financial Commissioner
L.9 Retail vend of foreign liquor in a military canteen includingunit run military canteens or those run regimently on club linesor in canteen run by Border Security Forces or NationalSecurity Guards or[Indo--Tibetan Border Police Force or Central Reserve Police Force] [Substituted 'Indian Tibet Border Police' by Notification No. S.O. 17/P.A.1/1914/S.59/Amd.(2)/2013, dated 26.3.2013 (w.e.f. 7.3.1970).] Fixed fee Collector on the recommendation of the Commanding Officer Collector
L.10 Retail vend of beer for consumption 'on and off' the premises Fixed and assessed fee Collector Collector
L.10A Retail of vend beer having 3 per cent alcoholic contents forconsumption "off" the premises in rural areas only Ditto Ditto Not renewable
L.10B [omitted]      
L.11 Bottling of foreign liquor Fixed fee Ditto Collector
L.12 Vend of medicated wines Ditto Ditto Ditto
L.12A Temporary license for the retail sale of foreign liquor at abar in a theatre or cinema or in any other temporary place ofrecreation Fixed fee Ditto Ditto
L.12B License for the retail vend of foreign liquor at a barattached permanently to a theatre or cinema or other such placeof entertainment Assessed fee (plus fixed fee in case of cinema) Ditto Ditto
L.12C Licence for the retail vend of foreign liquor at a club [ofrepute situated in and around bug cities] Fixed fee Collector Collector
[L.12CC [Inserted by Notification No. S.O. 37/P.A.1/1914/S.59/2009, dated 31.3.2009 (w.e.f. 7.3.1970).] Licence for the retail vend of foreign liquor and beer to the Golf Clubs Fixed fee Collector Collector]
L.12D Licence for the manufacture and possession of sacramentalwine for use on special occasions Free Ditto Ditto
* Haryana Notification dated 27.3.1998.** 1990 Legislative Supplement Part III dated 21.2.1990.# Substituted by Haryana Notification No. S.O. 40/P.A. 1/1914/S. 59/2004. dated 31.3.2004.#* Added by Haryana Notification No. GSR34/PA1/1914/s.59/99 dated 30.3.1999.## By Haryana Notification No. GSR16/PA1/14/s.59/2000 dated###Class L-10B omitted vide Haryana Notification No. S.O. 44/P.A.1/1914/S. 59/2003, dated 31.3.2003.
II - Country Spirit
[L-13 [Substituted by Notification No. S.O. 30/P.A. 1/1914/S. 59/2012, dated 30.3.2012 (w.e.f. 7.3.1970).] Wholesale vend of country spirit Fixed fee Deputy Excise and Taxation Commissioner (Excise) of the district on behalf of Collector Collector]
L.13A Wholesale vend of Rum and Gin of the strength of 50 degreeproof to the trade only Ditto Ditto Ditto
L.14 Retail vend of country spirit for consumption "on andoff" the premises Auction or Private contract Collector, except that in the case of private contract, thegranting authority shall be Financial Commissioner Not renewable
L.14A/SV Retail sub-vend of rum and gin of the strength of 50 degreeproof attached to L-14A vend for consumption of liquor "off"the premises Fixed fee Collector Ditto
*L.14B Retail vend of country spirit at a fair or on a specialoccasion Auction or Private Contract Collector except that in the case of private contract thegranting authority shall be Financial Commissioner Ditto
L.15 Bottling of country spirit Fixed fee Ditto Collector
L.16 Reduction of country spirit Free Ditto Ditto
* Leg. Sup. PartIII dated 16.1.1990.
III - Denatured Spirit
L.17 Vend of denatured spirit wholesale and/or retail Fixed fee and assessed fee Collector Collector
IV - Rectified Spirit
L.19 Vend of rectified spirit wholesale and/or retail Fixed fee Collector Collector
V - Special
L.21 Extension of hours during which sale is permitted Fixed fee Collector Collector
Licenses in forms L.1, L.1-A, L.1-B, L.1B1, L-1-C, L.2, L.3, L.4, L.5, L.6, L.7, L.8, L.9, L.10, L.11, L.12-A, L-12-B, L.12-C, L.13, L.14, L.14-A, L.15 and L.16 shall however, be granted with the previous consent of the Financial Commissioner.[-] [Proviso and explanation omitted vide Haryana Notification No. GSR 36/PA1/14/s.59/96 dated 23.4.1998.]B. Regulations Governing the Grant and Renewal of Licenses