Section 12(2) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(2)In case a person, who applies for renewal of licenses for the next period of settlement after the expiry of the license, the Collector may, at his discretion, renew the licenses to the previous holder of the licenses for the next period of settlement, if such person deposits a fee of Rs. 1,00,000/- (Rupees One lakh) only as fine along with a late fee of Rs. 500/- (Rupees five hundred) only per diem counted form the date following the date of expiry of the licenses.
