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State of Haryana - Section

Section 35 in Haryana Liquor Licence Rules, 1970

35. [ Fee for certain licenses. [Substituted by Haryana Notification No. GSR30/PA1/1914/s.59/2002 dated 2.4.2002.]

- The following licenses are granted on fee fixed either by auction or by tender or both as is deemed fit in the interest of excise revenue. The Financial Commissioner, however, reserves the right to grant following licenses by contract:
(i)L-2
(ii)L-14
(iii)L-14A
(iv)L-14B.]