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[Cites 0, Cited by 0] [Section 36A(25)] [Section 36A] [Entire Act]

State of Haryana - Subsection

Section 36A(25)(iii) in Haryana Liquor Licence Rules, 1970

(iii)In case of vends/ groups of vends are allotted/re-allotted during the currency of the financial year, the 10% security shall be deposited on the day of allotment and remaining 10% within 10 days of the date of allotment. The vends/ groups of vends shall come into operation from the day following the date of allotment. Proportionate license fee for the month of allotment shall be calculated from 80% of the annual license fee and remaining period of payment upto December, which shall be deposited by the last working day of the month of allotment. Thereafter, instalment of license fee shall be computed by dividing the balance from 80%, of license fee by dividing it by the number of remaining months upto December. It will be payable as in case of other vends/ groups of vends. In case the vend/group of vends is re-allotted after December, complete fee shall be deposited within one month. No re- allotment shall be made after the month of February of the financial year.