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State of Haryana - Section

Section 22A in Punjab Liquor Permit and Pass Rules, 1932

22A.

[(1) A permit in form L-50 for purchase, transport and possession of more than twelve bottles of Indian Imported Liquor of the capacity of 750 millilitres may, on application, be granted to bona fide consumer of Indian Made Foreign Liquor by Deputy Excise and taxation Commissioner of the district concerned upto the limit of twenty bottles of Indian Made Foreign Spirit each of the capacity of 750 millilitres twenty four bottles of Beer each of the capacity of 650 millilitres, twelve bottles of Rum each of the capacity of 750 millilitres and twelve bottles of Vodka/Gin/Cider/Gin/Cider each of the capacity of 750 millilitres, twenty four bottles of Wine each of the capacity of 750 millilitres on the payment of permit fee of Rs. 200/- for one year and Rs. 2000/- for life time.] [Substituted by Notification No. S.O. 22/P.A.1/1914/Ss. 18, 34 and 59/2008, dated 31.3.2008 (w.e.f. 12.11.1932).]
(2)A register in Form L. 51 showing the particulars of such permit holders shall be maintained in all District Excise and Taxation Offices.
(3)The permit shall not be transferable.
(4)Each permit, unless otherwise provided therein, shall be valid throughout Haryana up to the 31st March following but it may be withdrawn, suspended or cancelled at any time by the authority granting the permit for reason to be recorded in writing.
(5)The permit shall be renewable by the [Excise and Taxation Officer (Excise)] [Substituted for 'Excise and Taxation Officer Incharge' vide Haryana Government Notification No. GSR 13/PA1/14/Sections 18,34 and 59/Amd(1)/87 dated 25.2.1987.] of the district, for one year at a time on payment of fees prescribed in sub-rule (1) above.
(6)In case of its non-renewal, the permit shall be delivered to the [Excise and Taxation Officer (Excise)] [Substituted for 'Excise and Taxation Officer Incharge' vide Haryana Government Notification No. GSR 13/PA1/14/Sections 18,34 and 59/Amd(1)/87 dated 25.2.1987.] of the District who shall cancel it in red ink with his full signature and seal of office.