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State of Haryana - Section

Section 31 in Haryana Liquor Licence Rules, 1970

31.

Rate of assessment vend fee per bulk litres. The assessment fee will be based on the following rates on sales per bulk litre :-
"Kindof license Spirit Wine Beer,Cider etc.
| IndianMade Imported   IndianMade Imported
  Rs. Rs. Rs. Rs. Rs.
L-9 (i) except rum 30 7.5 2 2 0.1
(ii) on rum 15 - - - -
(iii) on ready to drink beverages - - - 2 -
(iv) Draught Beer - - - 2 -
L-6, L-7 and L-12-B 6.2 8.8 1.8 0.1 0.35."
Table substituted by Haryana Notification No. S.O. 24/P.A. 1/1914/S. 59/2005. dated 31.3.2005.Provided that if any L.12B license is attached to a cinema, it shall also pay a flat fee of Rs. 150.00 per annum in addition to the fee assessed according to the scale laid down above :Provided further that in the case of hill stations, the flat fee shall be calculated at the rate of Rs. 12.50 per month or part of a month during which the cinema remains open. The licensee shall pay Rs. 150.00 in the first instance and claim refund at the end of the financial year.Provided further that the assessment fee from L.9 licenses shall not be recovered for a period of six months from the issue of this notification in respect of the following qualities :-
(i)ten thousand quart bottles of Indian made Foreign liquor.
(ii)one lac and fifty thousand quart bottles of Indian made beer rum; and
(iii)seventy-five thousand bottles of Indian made beer (each of 650 ml.)