(a)[ deposited a sum of [Rs. 1,25,00,000] [Legislative Supplement Part III dated 30.3.1994.] in cash as license fee.](aa)deposited as security in cash or in National Savings Certificate for the fulfilment of all the conditions of his license a sum, to be fixed by the Financial Commissioner which shall not be less than [Rs. 20,000 or more than Rs. 50,000] [in amount the security deposit shall be refunded to the licensee after the expiry of the licence unless it is forfeited for any breach of rules and conditions of the license or adjusted against any other dues.] [Substituted for the words 'in amount' vide Haryana Government Notification No. GSR 14/PA1/14/s.59/Amd/84 dated 28.2.1984.]
