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

State of Haryana - Subsection

Section 36(22) in Haryana Liquor Licence Rules, 1970

(22)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 quota of country liquor and Indian made foreign liquor as per the Schedule below :-
1st quarter Twenty five per cent of annual quota upto 30.6.2006;
2nd quarter Twenty per cent of annual quota upto 30.9.2006;
3rd quarter Thirty per cent of annual quota upto 31.12.2006;
4th quarter Twenty five per cent of annual quota upto 25.3.2007
A licensee shall be allowed to lift upto fifty per cent of the quota for the next quarter after lifting the quota for the current quarter. Progressive additional lifting shall be adjusted against the quota for the next quarter :-
(i)For the purpose of computation of annual quota, the quantity of liquor lifted will be progressively totalled and any increase or decrease with reference to the quarter wise Schedule of lifting will not matter. For failing to lift quota in any quarter below the norm fixed will attract penalty as provided for such failure/non-compliance of the provision in this regard (annual quota remaining the same).
(ii)The allottee shall be allowed to lift fifty per cent of additional quota of a licensed retail liquor outlet without payment of additional license fee, but only after the lifting of the basic annual quota and payment of the annual license fee of the respective licensed retail liquor outlet at the same rate of duty of basic quota. The additional quota of more than fifty per cent but upto seventy five per cent may be allowed on payment of additional license fee of rupees ten per proof litre.