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State of Punjab - Section

Section 25 in The Punjab Liquor Licence Rules, 1956

25. [ [Substituted by Punjab Notification No. G.S.R.14/P.A.1/1914/S.59/ Amd.(136)/2018, dated 22.3.2018 (w.e.f. 2.4.1956).]

(1)The amount of annual license fee and security in respect of different kinds of licenses, granted under these rules, shall be as follows:-
Serial No. Kind of License Rate of annual license fee (Rs.) Rate of security (Rs.)
1 2 3 4
1 L-1 5000000 15000/-
2 L-2A (Urban & Rural) 1000 0
3 L-2B 1200000 0
4 L-2C Minimum Guaranteed Revenue including Fixedlicense fee equivalent to one unit of Ludhiana Corporation. 15 percent of the amount of fixed License fee
5 L-2D 75000  
6 L-3, L-4 & L-5    
  (i) For hotels having 4 or 5 star categorycertificate 7,00,000 10,000/-
  (ii) For hotels in Municipal Corporations ofLudhiana, Jalandhar, Amritsar, Patiala, Bathinda and Mohali 3,25,000 10,000/-
  (iii) For hotels in Municipal Corporationsother than those mentioned at (iia) above, in MunicipalCommittees and other areas 2,25,000 10,000/-
  (iv) For Additional place of Bar fifty percent (50%) in case of 4 star or 5 starcategory Hotels and one third of the license fee of other barlicenses.  
7 L-3A, L-4A & L-5A    
  (i) For towns with population of one Lac ormore 175000 0
  (ii) For other towns 125000 0
8 L-5B (Pub License)    
  (a) Independent License 50000 10000/-
  (b) Supplementary License (with L-5, L-5A, L-5Cand L-12C). 50000 0
9 L-5C 65000 0
10 L-5D :-    
  (i) Annual registration fee of CommercialPlaces viz Marriage palaces, banquet halls or community centre,Dharamshala etc charging upto Rs. 1,00,000/- per function. 25000 0
  (ii) Annual registration fee of CommercialPlaces viz Marriage palaces, banquet halls or community centre,Dharamshala etc charging above Rs. 1,00,000/- per function. 50000 0
11 L-5E :-    
  (i) Corporation cities and areas. 55000 0
  (ii) All types of Municipal Committees andother areas 30000 0
12 L-10C (Micro Brewery) 450000 0
13 L-12A (Temporary license)    
  (a) Minimum fee 1000 per license per day 0
  (b) Maximum fee 1,00,000 per license per day 0
14 L-12C    
  (i) Members upto 2000 300000 0
  (ii) Members above 2000 900000 0
15 L-12E 15000 1000/-
16 L-13 50000 1000/-
17 L-17:-    
  (i) Denatured Spirit (upto 500 BL) 5000 2000/-
  (ii) Exceeding 500 BL 10 per BL 3000/-
18 L-50 :-    
  (i) For One Year 2500 0
  (ii) For Life Time 12000 0
19 L-50A :-    
  (i) Serving liquor in Commercial Places vizMarriage palaces, banquet halls or community centre, Dharamshalaetc. charging upto Rs. 1,00,000/- per function. 5000/- per day per function 0
  (ii) Serving liquor in Commercial Places viz Marriagepalaces, banquet halls or community centre, Dharamshala etc.charging above Rs. 1,00,000/- per function. 7500/- per day per function 0
  (iii) Serving liquor in Commercial Places not registered withthe Excise and Taxation department (not more than 5 licensesshall be issued in one month) 10000/- per day per function 0
  (iv) Serving liquor in a function at a private place 2000/- per day per function 0
20 L-52 (Ihatas) :-    
  (i) PML    
  (a) Urban 30000 0
  (b) Rural 6000 0
  (ii) IMFL    
  (a)Corporation Area 40000 0
  (b) OtherUrban Area 30000 0
  (c) Rural 8000 0
Note: The State Government reserves the right to change nomenclature of Fixed License Fee or other levies, levied under the Punjab Excise Act,1914 and relevant rules.
(2)In addition to the fixed license fee, as stated in sub-rule (1), the Special License Fee at the rate of five rupees per proof litre on Punjab Medium Liquor and Indian made Foreign Liquor shall also be charged.; Special License Fee shall be charged from L-14A, L-2, licensees at the time of issue of permits. The proceeds of Special License Fee shall be utilized by the State Government ;-
(a)for upkeeping of Cows in urban areas;
(b)for the welfare of livestock, Health, agriculture and Swachhta Abhiyan in Rural Areas.
(3)The L-2 and L-14A licensee shall deposit all duties/levies on his minimum guaranteed quota by the end of each month, irrespective of whether the quota is lifted or not. In case the licensee has not lifted the minimum guaranteed quota prescribed for the previous month and has paid full levies and in the next month, after lifting more than prescribed percentage of the minimum guaranteed quota for that month, he can get his deposited levies for un-lifted quota of previous month adjusted.]