(1)Licence Fee for wholesale vend of Indian Liquor, wholesale vend of Foreign Liquor and wholesale vend of Country Liquor -(a)The license fee for the licenses in Form L-1, L-1F, L-3, L-31, L-32 and L-33 shall be prescribed in the terms and conditions approved by the Government for each year as provided under rule 34(1) of the Delhi Excise Rules, 2010.(b)The licence fee for each additional sourcing for the approved brands of Indian Liquor shall be Rs. 5 Lacs.per brand in addition to the prescribed licence fee.
