242. Manner of realising licence fees for country liquors and hemp drugs.
- The fees for licenses for the retail vend of outstill liquors, country spirit, and fermented tari, shall be paid as follows :Two months, fees on the date of auction sale, one month's fee on the date on which the terms of the licence begins, and one month's fee on the first day of every succeeding month, until the total fee due for the licence has been realised :Security deposit for country spirit and ganja licences. - Provided that in the case of country liquor shops settled on the vend fee system, the vend fee shall be paid at the time of issue along with duty, each vendor will required to deposit at the item of settlement an amount equal to 15 days, vend fee on the estimated consumption of the shop as security.The security will be liable to be forfeited should the vendor not keep a sufficient stock of the intoxicant in his shop or infringe any of the Excise Rules, or conditions of the licence in addition to any other penalty prescribed by the rules. II not forfeited, it will be refunded towards the end of the term :Vend fees in cases of "Canteen" and "Lessee-manager" shops. - Provided also that in the case of canteen or lessee manager shops for the sale of country spirit, the vend fee shall be paid in arrears at the being of each month in respect of the issues made during the previous month, after deducting the full amount of rebate allowed by the District Collector for the management of the shop. An amount equal to two months' vend fee calculated on the estimated consumption shall be taken from all holders of "lessee-manager" licences as security deposit; such security deposit will be refunded until all arrears in respect of the period of licence have been paid.Foreign Liquor Licence Fees
