Section 36A(27) in Haryana Liquor Licence Rules, 1970
(27)In the event of failure to pay the instalment or instalments alongwith the interest, as the case may be, by the due date, the vend/ group of vends shall cease to be in operation on the first day of the following month and shall ordinarily be scaled by the Deputy Excise and Taxation Commissioner (Excise) in-charge of the district or any other official authorized by him and his license shall be cancelled.
