Section 36A(25) in Haryana Liquor Licence Rules, 1970
(25)Every successful allottee of retail licensed liquor outlets/groups of outlets shall be required to deposit a security amount equal to 20% of the annual license fee of the licensed outlets/groups of outlets, out of which, 5% of the license fee has to be deposited on the day of opening of tender; 5% of the license fee within seven days of the allotment or on or before 31st March 2012 which ever is earlier; and another 10% of the license fee shall be deposited by 7th of April 2012. The remaining eighty percent shall be deposited in nine equal monthly instalments payable by 20th of the month starting from the month of commencement of operation of vend/group of vends and every subsequent month till entire license fee is realized. If an allotted/ licensee fails to make the full payment of security in the prescribed time, his license shall be deemed to have been cancelled automatically and security deposited, if any, forfeited. In case of failure to adhere to the prescribed time for payment of any of the nine instalments, interest on late payment shall be charged from the first day of the month of default till the date of payment @ 1.5% per month.(i)In case of companies, the total license fee shall be paid on the day of allotment.(ii)Additional Security amount of L 1 Lac in case of retail vends/ group of vends having license fee upto L 75 Lacs and L 2 lacs in case of vends/ groups of vends having license fee of more than L 75 Lacs and upto L 500 Lacs and L 5 Lacs in case of vends/ groups of vends having license fee above L 500 Lacs shall be taken which shall be refunded after the close of the year when nothing is due against the licensee. The amount of additional security shall be refunded by the Deputy Excise and Taxation Commissioner (Excise) of the district concerned after expiry of the year but before 15th April, 2013.(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.(iv)In case of closure of any vend/groups of vends due to order of any court, public resistance, natural calamities such as fire, floods, draught, earth quake, riots or for any other reasons, the licensee will have the option to shift the vend/ groups of vends with the prior permission to alternate location on the same terms and conditions within his command area/location. The closure of his vend/group of vends will not entitle him to any rebate, reduction in license fee. In case the licensee refuse to run the vend/group of vends the same will be put to re-allotment at the alternative site at the risk and cost of the original licensee and any loss occurred as a result of such re-allotment shall be recoverable from him.
