Section 27B(5) in Haryana Liquor Licence Rules, 1970
(5)No person shall be eligible for the grant of the license -(a)if he is less than twenty five years age; and(b)if his name is borne on the list of persons barred from holding licenses in the State of Haryana and Punjab and Himachal Pradesh, Union Territories of Delhi and Chandigarh.(c)if he is a bankrupt or lunatic.(d)if he is holding a license or has any interest in such a license for the sale of country liquor, denatured spirit and rectified spirit, and(e)if he is a defaulter in the payment of any dues under the Punjab Excise Act, 1914.
