Section 36A(2) in Haryana Liquor Licence Rules, 1970
(2)15% of the retail outlets/groups of retail outlets of Country Liquor (L- 14A) and Indian Made Foreign Liquor (L-2) of the district shall be reserved for Haryana Scheduled Castes (10%) and Backward Classes (`A' Categories) (5%). These reserved vends/Groups of vends shall also be allotted individually and seprately by inviting sealed bids from the respective categories. However, if no bids are received after the first offer, that particular vend/Groups of vends shall be de-reserved.
