The licensees, who fail to deposit the licence renewal proposal as per rule 129 sub-rule (1) above and the sanction for renewal in whose favour has delayed due to reasons attributable to the licensee and if for such reasons the licensee fail to deposit the licence renewal fee as provided in rule 129(5) above, the licence shall cease to have effect with effect from the 1st day of April till the date of endorsement of renewal of the licence by the licensing authority.Provided that such defaulter shall have to pay fifty percent (50%) of the licence fee as penalty before renewal of his licence.Rectified Spirits
