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State of Punjab - Section
Section 30 in The Punjab Liquor Licence Rules, 1956
30. [ [Substituted by Punjab Notification No. G.S.R.14/P.A.1/1914/S.59/ Amd.(136)/2018, dated 22.3.2018 (w.e.f. 2.4.1956).]
The fixed fee for license in form L-3, L-3A, L-4, L-4A, L-5, L-5A, L- 5B, L-5C, L-6, L-7, L-8, L-10C, L-1 (Canteen Store Depot), L-2B and L-12C, shall be as under:-| (a) | For a license in forms L-3, L-4 and L-5 | (a) Seven lac rupees for hotels, having 4 or 5Star category certificate;, |
| (b) three lac twenty five thousand rupees forhotel in Municipal Corporations of Ludhiana, jalandhar,Amritsar, Patiala, Bathinda and mohali: | ||
| (c) two lac twenty five thousand rupees forhotels other then those mentioned above , in Municipalcommittees and others areas. | ||
| In addition to this fee, a security of rupeesten thousand in the shape of National Savings Certificates, dulypledged in favour of the collector shall also be furnishedwithin a period of seven days from the grant or renewal of thelicense; | ||
| (d) for Additional place of Bar fifty percent(50%) in case of a 4 star or 5 star category Hotels and onethird of the license fee of other bar liceneses. | ||
| (b) | For a license in Forms L-3A, L-4A and L-5A | |
| (i) for town with population of onelac or more:and | (i) one lac seventy five thousand rupees(ii) one lac twenty five thousand rupees | |
| (ii) for other towns not covered by item above | ||
| (c) | For a license in Form L-5B | Fifty thousand rupees and in addition to thefee, a security of ten thousand rupees in the shape ofNational Saving Certificates, duly pledged in favour of theCollector, shall also be furnished within seven days of thegrant or renewal of such license; |
| (i) independent pub license fee | ||
| (ii) Supplementary license (with L-5, L-5A, L-5Cand L-12C). | ||
| (d) | For a license in Form L-12C | Three lac rupee having capacity upto 2000members; and |
| Nine lac rupee having capacity above 2000members | ||
| (e) | For a license in Form L-2B | twelve lac rupees; |
| (f) | For a license in Form L-5C | Sixty Five thousand rupees for each license; |
| (g) | L-1 Canteen Store Depot | Fifty Lac rupees |
| (h) | For a license in Form L-10C | Four Lac-fifty thousand only: |