(2)For consumption "on" the premises of Licences in Forms L-15, L-16, L-21, an additional duty at the rate of thirty per cent. of wholesale price over and above the duty prescribed for Indian Liquor as in clauses (i), (ii) and (iii) of sub-rule (1) of rule 152 shall be levied subject to the maximum rates as set forth in the Schedule under section 27 of the Act.
