109. Fees and conditions on licences for manufacture, sale and possession of denatured spirit.
(1)Subject to restrictions in Chapter V licences to manufacture denatured spirit may be issued without any fees to holders of licences to work a distillery or to store spirit in an excise warehouse.(2)[ The fee payable on licences for wholesale vend of Denatured spirit in Form No. D.S.1 shall be Rs. 15,000 (Rupees fifteen thousand) only per annum which shall be payable in advance prior to grant of licence.(3)Licence fee for the retail sale of Denatured Spirit (Form D.S.2) shall be Rs. 10,000 (Rupees ten thousand) only per annum which shall be payable in advance prior to grant of licences.Licence fee for possession of Denatured Spirit in excess of the limit of retail sale for carpentry work (in Form No. D.S.3) shall be Rs. 10,000 (Rupees ten thousand) only per annum which shall be payable in advance prior to grant of licence.Licence fee for possession of Denatured Spirit in excess of the limit of retail sale for industrial use (in Form No. D.S.3) shall be Rs. 20,000 (Rupees twenty thousand) only per annum.Licence fee for possession of Methyl Alcohol (Methanol) and Ethanol (Power Spirit) beyond limit of retail sale for industrial use (in Form No. D.S.3) shall be Rs. 20,000 (Rupees twenty thousand) and Rs. 25,000 (Rupees twenty-five thousand), respectively per annum which shall be payable in advance prior to grant of licence.] [Substituted vide BOR Notification No. 2675 dated 30.3.2007 O.G.E.No. 777 dated 5.5.2007.](4)The holder of a licence for sale of denatured spirit shall not be allowed to have a shop or depot for the vend or storage of denatured spirit located in the same building where any shop for the sale of potable liquor for consumption on the premises is also located.(5)Licences for possession of denatured spirit in excess of the limit of retail sale shall be issued free of charge to Government hospitals and dispensaries and to other charitable hospitals and dispensaries under Government supervision as well as to other Government Departments exempted or authorised under Section 94 or Section 89 of the Act.
