The fee for new license, except license in form L.9 shall be fixed by Financial Commissioner, for which purpose the Collector shall forward his proposals for assessment. If the license is granted in respect of premises previously licensed, the fee shall be based on previous sales in the manner hereinafter provided for the renewal of licenses, otherwise, it shall be based on probable sales. In case of licenses in form L.9, the fee assessed on the basis of rates provided in rule 31 shall be recovered in advance in the form of permit fee at the time of issuing permits for the import or transport of liquor by the licenses.
