Section 12 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
12. Annual License Fee for grant of license by renewal for the next licensing year.
(1)An annual license fee for grant of license by renewal for the next period of settlement, Rs. 10,000/- (Ten Thousand Rupees) along with registration renewal fee worth Rs. 10 (ten) lakhs shall be deposited by last working day of February of every calendar year for consideration of the application for renewal of license for the next period of settlement.(2)In case a person, who applies for renewal of licenses for the next period of settlement after the expiry of the license, the Collector may, at his discretion, renew the licenses to the previous holder of the licenses for the next period of settlement, if such person deposits a fee of Rs. 1,00,000/- (Rupees One lakh) only as fine along with a late fee of Rs. 500/- (Rupees five hundred) only per diem counted form the date following the date of expiry of the licenses.
