(2)In respect of country spirit shops, in addition to the minimum vend fee for each shop, the settlement proposal shall also contain the proposed maximum vend fee and also the prescribed minimum of liquor of each shop to be settled. These shall be calculated so as to allow a reasonable margin of profit per L.P. litre on the estimated consumption after establishment and other expenses have been deducted. The list of such reserved minimum and maximum fees shall be kept confidential. A shop shall not ordinarily be settled above the maximum vend fee as finally sanctioned by the Excise Commissioner.
