Section 36(25) in Haryana Liquor Licence Rules, 1970
(25)When a license is cancelled the Collector or any officers not below the rank of Excise and Taxation Officer or authorized by the Financial Commissioner in this behalf may re-allot it in accordance with the procedure laid down in this rule and any deficiency in the license fee shall be recoverable from the defaulting allottee as arrears of land revenue. Besides the deficiency in the license fee, the expense incurred on re-allotment may also be recovered as arrears of land revenue. The Collector or the officer authorized to make re-allotment shall community the result of such re-allotment in the statement in form M-16 to the Financial Commissioner in the same manner as result of earlier allotments for his approval. If no approval is received within ten days of the date of re-allotment, the Collector shall presume that the same has been approved.
