Section 36(3) in Haryana Liquor Licence Rules, 1970
(3)The Deputy Excise and Taxation Commissioner (Excise) of the respective district shall specify the villages and urban areas included therein which will be subject to the approval of the Collector before allotment of the retail liquor outlets. The villages in respect of which a panchayat resolution has been passed regarding closure of a retail liquor outlet shall not be included.
