Section 36A(1) in Haryana Liquor Licence Rules, 1970
(1)The allotment of groups of retail liquor outlets of Country Liquor and Indian Made Foreign Liquor shall be made individually and separately. A group shall comprise of a maximum number of three contiguously located retail outlets of either Country Liquor or Indian Made Foreign Liquor. Sealed tenders shall be invited for each vend/groups of vends of the district. The process of allotment shall be conducted by a committee consisting of Deputy Commissioner, Deputy Excise and Taxation Commissioner (Excise), Deputy Excise and Taxation Commissioner(s) (Sales Tax) of the respective district in the presense of the participants who wish to be present on the day of allotment to be published by the Excise and Taxation Department in the leading newspapers.
