Section 36(23) in Haryana Liquor Licence Rules, 1970
(23)In the event of failure to lift the fixed quota for each quarter, the licensee shall be liable to pay penalty on the quantity of unlifted quota at the rate of twenty rupees per proof litre for country liquor and at the rate of sixty-five rupees per proof litre on Indian Made Foreign Liquor. This penalty shall be paid within fifteen days after the date mentioned for lifting of quota.
