Section 24(v) in Haryana Liquor Licence Rules, 1970
(v)[ The approved distilleries of Haryana and those distilleries which are located within 200 kms of the limits of the State, the wholesale licensed liquor outlets of country liquor (L-13) shall be granted in every district headquarter in the State on payment of the annual license fee of twenty-five thousand rupees in addition to a security of [Rs. 7 lac] [Substituted by Haryana Notification No. S.O.41/P.A.1/91/1914/S.59/2006. dated 31.3.2006.] per outlet, and application fee of ten thousand rupees per outlet per district, to maintain regular and ready supply of country liquor to the licensed retail liquor outlet of country liquor (L-14A)]
