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State of Odisha - Section

Section 110 in The Board's Excise Rules, 1965

110. Fees on licence for a brewery.

- [(a) The Licence to establish or work Breweries and for the sale of Beer from such Breweries may be granted on payment of fees on the following scales :
Sl. No. Production Capacity Annual licence fee of Breweries and Selling ofBeer (Form No. F.L.12)
(1) (2) (3)
1. Upto 15 lakhs B.L. Rs. 8,00,000.00
2. 15,00,001 to 30,00,000 B.L. Rs. 13,00,000.00
3. 30,00,001 to 60,00,000 B.L. Rs. 18,00,000.00
4. 60,00,001 lakhs B.L. and above Rs. 21,00,000.00
(b)The licence fee for bottling of Beer (Form No. F.L.14) shall be Rs. 3 (Rupees three) only per Bulk litre of Beer manufactured. Such licence fee shall be paid by the licensee on the quantity of Beer manufactured and bottled at the above rate before the stock is removed to the approved Warehouse or Store Room.]