Section 27B(1) in Haryana Liquor Licence Rules, 1970
(1)Any person who;(a)pays income tax or wealth tax; or(b)pays not less than 100 Rupees as land revenue or(c)has the capacity to invest to the satisfaction of the Collector; or(d)is a general merchant, or chemist not holding a license to sell denatured spirit, country liquor or fulfils any of the conditions in clauses (a), (b) and (c), desiring to obtain a license in form L-10 may submit an application to the Collector through the Deputy Commissioner of the district concerned :-(a)on a judicial paper bearing a court fee stamp of [five rupees] [Substituted for 'forty paise' by Haryana Notification No. S.O.139/P.A.1/1914/S.59/2003 dated 25.11.2003.]; and(b)accompanied by a treasury receipts of two hundred rupees which shall be non-refundable.
