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

State of Haryana - Subsection

Section 36A(26) in Haryana Liquor Licence Rules, 1970

(26)The licensee to whom a retail liquor outlet of country liquor (L-14A) or Indian Made Foreign Liquor (L-2) is allotted, shall be bound to lift its entire annual quota of Country Liquor or Indian Made Foreign Liquor on quarterly basis from the licensed wholesale outlet of Country Liquor (L-13) and licensed wholesale outlet of Indian Made Foreign Liquor (L-1) located at every district headquarter in the State. The lifting of quota shall mean physical lifting of liquor from the licensed wholesale outlet of Country Liquor (L-13) and licensed wholesale outlet of Indian Made Foreign Liquor (L- 1). It shall be obligatory for a licensee to lift entire basic quota of Country Liquor and Indian Made Foreign Liquor to his/ her vend/group of vends as per the schedule below :-
  Quarter Monthwise  
25% of annual basic quota April 9%  
  May 8% 25%
  June 8%  
45% of annual basic quota July 7%  
  August 7% 20%
  September 6%  
75% of annual basic quota October 10%  
  November 10% 30%
  December 10%  
100% of annual basic quota January 9%  
  February 8% 25%
  March 8%  
Non-compliance of the provision regarding lifting of quarterly quota shall attract penalty at the rate of L 20/- and L 65/- per proof litre of Country Liquor and Indian Made Foreign Liquor respectively for the deficient quantity.