Section 36(1) in Haryana Liquor Licence Rules, 1970
(1)The allotment of licenses for retail liquor outlets of country liquor (L-14A) and Indian Made Foreign Liquor (L-2) shall be made on applications. The allotment shall be made singly in case of each of the retail outlets of country liquor and Indian Made Foreign Liquor. In case the number of applications for license of a retail liquor outlet is more than one, the allotment shall be made by a draw of lots out of the valid applications received.]
