Section 2(2) in Haryana Restaurant (Consumption of Liquor) Rules, 1988
(2)The restriction under sub-rule (1) shall have effect whether or not the quantity of liquor in the possession of a person falls within the limit of retail sale as fixed by the State Government from time to time.] [Substituted vide Haryana Government Notification No. S.O.41/P.A.1/1914/S.58/2003 dated 31.3.2003.][4. Number of licenses restaurants, section 58(2)(f). - The number of licensed restaurants for consumption of liquor in any of the districts may be equal to the number of liquor vends in a district.] [Substituted by Haryana Notification No. S.O.34/P.A.I/1914/S.58/2004. dated 31.3.2004][5. Grant of license Section 58(2)(f). - [(1) Subject to other provisions of these rules, a license in form L-52 (Anumat Kaksh) and subject to the conditions contained therein may be granted on 2% of license fee of the vend subject to a minimum of one lac rupees as license fee of the Anumat Kaksh. In case where the vend is part of the group, the license fee of the vend for which Anumat Kaksh shall be computed by dividing the group license fee among all the vends of the group in the ratio of basic quota allotted to each vend of the group for the purpose of arriving at the license fee for Anumat Kaksh. The Anumat Kaksh shall not be operated in an open space without boundary. The space shall to be confined and enclosed and shall not be a thorough fare or a crossing being used by general public. The space shall not be ordinarily visible to the passersby and the access to such a space should be through a well defined entry. The overall objective is to prevent drinking in public in full view of the passersby. Anumat Kaksh shall only be operated from adjoining place to the vend and in the same premises. The area of Anumat Kaksh shall be approved by Deputy Excise and Taxation Commissioner (Excise) at the time of approval of the Anumat Kaksh and licensee shall not encroach beyond the area approved. Liquor shall not be sold or served in any manner in the Anumat Kaksh. In order to prevent rowdy and drunken behavior in public, one Anumat Kaksh with each retail vend, shall be allowed by the Deputy Excise and Taxation Commissioner (Excise) strictly as per the provisions of the Excise Policy and relevant Excise Rules/Intoxicants License and Sales Orders 1956, for each retail outlet of liquor (L-14A/ L-2) in urban areas and sub-urban areas falling within 5 Kilometers from the outer limit of respective Municipal Corporation/Council/Committees and borders with other States. The licensee is required to have proper structure and furniture and to maintain cleanliness and hygienic environment.] [Substituted by Haryana Notification No. S.O.39/P.A.I/1914/S.58/2006. dated 31.3.2006]]
