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[Cites 0, Cited by 0] [Section 36(22)] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(22)(ii) in Haryana Liquor Licence Rules, 1970

(ii)The allottee shall be allowed to lift fifty per cent of additional quota of a licensed retail liquor outlet without payment of additional license fee, but only after the lifting of the basic annual quota and payment of the annual license fee of the respective licensed retail liquor outlet at the same rate of duty of basic quota. The additional quota of more than fifty per cent but upto seventy five per cent may be allowed on payment of additional license fee of rupees ten per proof litre.