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State of Odisha - Section

Section 104 in The Board's Excise Rules, 1965

104. Manner of fixation and realization of fees on licences for foreign liquor.

- [(1) Subject to restrictions, referred to in Rule 102, the annual licence fee for the Bonded Warehouse of the Manufacturing Companies shall be Rs. 5,00,000/- (Rupees five lakhs) per annum.] [Substituted vide BOR Notification No. 2495-Ex. dated 15.4.2006.]
(2)[ (a) The consolidated fee for compounding and blending of Foreign Liquor (Form No. F.L.13) shall be charged in the following scale :
Sl. No. Production capacity (In proof litres) Annual licence fee
(1) (2) (3)
1. Upto 5,00,000 Rs. 4,00,000/-
2. 5,00,001 to 9,00,000 Rs. 5,00,000/-
3. 9,00,001 to 15,00,000 Rs. 9,00,000/-
4. 15,00,001 to 30,00,000 Rs. 14,00,000/-
5. 30,00,001 to 60,00,000 Rs. 19,00,000/-
6. 60,00,001 and above Rs. 22,00,000/-
(b)The licence fee for bottling of Foreign Liquor (In Form No. F.L.14) shall be Rs. 3/- (Rupees three) per Bulk Litre of I.M.F.L. manufactured and bottled. Such fee shall be paid by the licensee on the quantity of I.M.F.L. manufactured and bottled at the above rate before the stock is removed to the approved warehouse or store room.
  [Annual license fee of Beer Parlour "ON"
1. Six major cities of the State namely-  
  Cuttack, Bhubaneswar, Sambalpur, Puri Rourkela and Berhampur Rs. 1,87,500
2. All other urban areas of the State Rs. 1.00,000
3. Rural areas of the State Rs. 75,000]
[Substituted vide O.G.E.No. 774 dated 5.5.2007.]
(3)The Orissa State Beverages Corporation shall pay licence fee Rs. 30.00 crore and an amount of Rs. 5.00 lakhs for each depot per annum.]
(4)[ (i) Persons/Companies licensed to compound, blend and bottle India Made Foreign Liquor in the State may be permitted by the Excise Commissioner to tie up with any manufacturing Company from outside the State for compounding, blending and bottling of I.M.F.L. for and on behalf of such manufacturing company, subject to condition that a fee of Rs. 4/- (Rupees four) per L.P. litres shall be payable by such person/company before removal of stock (bottles I.M.F.L.) from the Bottling Plant to the Excise Warehouse in Bond and such fee shall be termed as Franchise fee. The Excise Commissioner may, however, refuse to permit and tie up with any Manufacturing Company from outside the State for any valid reason.
(ii)Persons/Companies licensed to brew and bottle Beer in the State may be permitted by the Excise Commissioner to tie up with any manufacturing company from outside the State to brew and bottle Beer for and on behalf of such manufacturing company, subject to the condition that a fee of Rs. 4/- (Rupees four) per B.L. shall be payable by such person/company before removal of stock (bottled beer) from the Brewery to the Excise Warehouse in Bond, and such fee shall be termed as "Franchise Fee". The Excise Commissioner may, however, refuse to permit a tie up with any manufacturing Company from outside the State for any valid reason.
There will be no purchase/import of brands of the manufacturers from outside Orissa who having their tie up and franchise with local Units in Orissa.] [Substituted vide BOR Notification No. 3195-Ex. dated 4.5.2005, O.G.E. No. 844 dated 24.5.2005.]