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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(2) in Haryana Liquor Licence Rules, 1970

(2)The draw of lots shall be made by a committee consisting of Deputy Commissioner, Deputy Excise and Taxation Commissioner (Excise), Deputy Excise and Taxation Commissioner (Sales Tax), Excise and Taxation Officer (Excise) or Assistant Excise and Taxation Officer (Excise) of the respective district. There will be no restriction on the number of licensed retail liquor outlets in a district. The licensed retail sale liquor outlets have been classified in the following categories :-
Category L-14A (Country Liquor)(in rupees) L-2 (Indian MadeForeign Liquor) (in rupees)
A 1 crore and above 1 crore and above
B 75 Lakh 75 Lakh
C 50 Lakh 50 Lakh
D 30 Lakh 35 Lakh
E 25 Lakh 25 Lakh
F 20 Lakh 20 Lakh
G 12 Lakh 10 Lakh
H 8.50 Lakh Nil
The categorization of the licensed retail liquor outlets shall be planned by the Deputy Excise and Taxation Commissioner (Excise) of the respective district keeping in view the sale potential of the respective area. The license fee so determined and fixed for each license sale outlet shall be duly publicised.