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[Cites 0, Cited by 0] [Section 36(10)] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(10)(iii) in Haryana Liquor Licence Rules, 1970

(iii)At the time of draw of lots the applicant whose slip for draw of lots, is first drawn shall have the right for allotment of the respective retail outlet subject to prescribed conditions. The applicant whose slip is drawn thereafter shall be declared as the 'allottee in waiting', who shall have the claim to allotment of the respective retail outlet, in case the first allottee defaults or is debarred. In the event, if the 'allottee in waiting' also defaults or is debarred, the applications for the retail outlet shall be invited afresh, and the whole process shall be repeated again.