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State of Punjab - Section
Section 29 in The Punjab Liquor Licence Rules, 1956
29. [ [Omitted by Notification No. G.S.R. 7/P.A.1/14/S. 59/Amd. (120)/2010, dated 17.3.2010 (w.e.f. 2.4.1956).]
***]| 29. [ [Substituted by Punjab Notification No. G.S.R.2/P.A.1/1914/Section 59/Amd113/2007 dated 16.1.2007.]The fee for new licenses except license in form L-9 shall be fixed by the Collector, for which purpose the Asstt. Excise and Taxation Commissioner, shall forward proposals for assessment. If the license is granted in respect of premises previously licensed, the fee shall be based on previous sale in the manner hereinafter provided for the renewal of licenses. Otherwise it shall be based on probable sales. In case licenses in form L-9 the fee assessed on the basis of rates provided in rule 31 shall be recovered in advance in the form of permit fee at the time of issuing permit for the import of transport of liquor by the licensees.] |