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[Section 25]
[Entire Act]
State of Punjab - Subsection
Section 25(1) in The Punjab Liquor Licence Rules, 1956
| Serial No. | Kind of License | Rate of annual license fee (Rs.) | Rate of security (Rs.) |
| 1 | 2 | 3 | 4 |
| 1 | L-1 | 5000000 | 15000/- |
| 2 | L-2A (Urban & Rural) | 1000 | 0 |
| 3 | L-2B | 1200000 | 0 |
| 4 | L-2C | Minimum Guaranteed Revenue including Fixedlicense fee equivalent to one unit of Ludhiana Corporation. | 15 percent of the amount of fixed License fee |
| 5 | L-2D | 75000 | |
| 6 | L-3, L-4 & L-5 | ||
| (i) For hotels having 4 or 5 star categorycertificate | 7,00,000 | 10,000/- | |
| (ii) For hotels in Municipal Corporations ofLudhiana, Jalandhar, Amritsar, Patiala, Bathinda and Mohali | 3,25,000 | 10,000/- | |
| (iii) For hotels in Municipal Corporationsother than those mentioned at (iia) above, in MunicipalCommittees and other areas | 2,25,000 | 10,000/- | |
| (iv) For Additional place of Bar | fifty percent (50%) in case of 4 star or 5 starcategory Hotels and one third of the license fee of other barlicenses. | ||
| 7 | L-3A, L-4A & L-5A | ||
| (i) For towns with population of one Lac ormore | 175000 | 0 | |
| (ii) For other towns | 125000 | 0 | |
| 8 | L-5B (Pub License) | ||
| (a) Independent License | 50000 | 10000/- | |
| (b) Supplementary License (with L-5, L-5A, L-5Cand L-12C). | 50000 | 0 | |
| 9 | L-5C | 65000 | 0 |
| 10 | L-5D :- | ||
| (i) Annual registration fee of CommercialPlaces viz Marriage palaces, banquet halls or community centre,Dharamshala etc charging upto Rs. 1,00,000/- per function. | 25000 | 0 | |
| (ii) Annual registration fee of CommercialPlaces viz Marriage palaces, banquet halls or community centre,Dharamshala etc charging above Rs. 1,00,000/- per function. | 50000 | 0 | |
| 11 | L-5E :- | ||
| (i) Corporation cities and areas. | 55000 | 0 | |
| (ii) All types of Municipal Committees andother areas | 30000 | 0 | |
| 12 | L-10C (Micro Brewery) | 450000 | 0 |
| 13 | L-12A (Temporary license) | ||
| (a) Minimum fee | 1000 per license per day | 0 | |
| (b) Maximum fee | 1,00,000 per license per day | 0 | |
| 14 | L-12C | ||
| (i) Members upto 2000 | 300000 | 0 | |
| (ii) Members above 2000 | 900000 | 0 | |
| 15 | L-12E | 15000 | 1000/- |
| 16 | L-13 | 50000 | 1000/- |
| 17 | L-17:- | ||
| (i) Denatured Spirit (upto 500 BL) | 5000 | 2000/- | |
| (ii) Exceeding 500 BL | 10 per BL | 3000/- | |
| 18 | L-50 :- | ||
| (i) For One Year | 2500 | 0 | |
| (ii) For Life Time | 12000 | 0 | |
| 19 | L-50A :- | ||
| (i) Serving liquor in Commercial Places vizMarriage palaces, banquet halls or community centre, Dharamshalaetc. charging upto Rs. 1,00,000/- per function. | 5000/- per day per function | 0 | |
| (ii) Serving liquor in Commercial Places viz Marriagepalaces, banquet halls or community centre, Dharamshala etc.charging above Rs. 1,00,000/- per function. | 7500/- per day per function | 0 | |
| (iii) Serving liquor in Commercial Places not registered withthe Excise and Taxation department (not more than 5 licensesshall be issued in one month) | 10000/- per day per function | 0 | |
| (iv) Serving liquor in a function at a private place | 2000/- per day per function | 0 | |
| 20 | L-52 (Ihatas) :- | ||
| (i) PML | |||
| (a) Urban | 30000 | 0 | |
| (b) Rural | 6000 | 0 | |
| (ii) IMFL | |||
| (a)Corporation Area | 40000 | 0 | |
| (b) OtherUrban Area | 30000 | 0 | |
| (c) Rural | 8000 | 0 |