No licence shall be granted unless and until the applicant therefore has-(a)[ deposited a sum of Rs. [Rs. 1,00,00,000] [Legislative Supplement Part III dated 30.3.1994.] in cash as license fee; and](aa)[ deposited as security in cash or in National Savings Certificates for the fulfilment of all the conditions of his licence a sum of be fixed by the Financial Commissioner, which shall not be less than Rs. 2,000/- or more than Rs. 5,000/- in amount the security deposit shall be refunded to the licensee after the expiry of the licence unless it is forfeited for any breach of rules and conditions of the licence or adjusted against any other dues; and] [Substituted vide Haryana Government Notification No. GSR15/PA1/14/S.59/Amd(1)/84 dated 28.2.1984.](b)satisfied the Collector Commissioner that the proposed buildings, plant and apparatus to be used in connection with the business of brewing, storage issue of beer are built in accordance with the prescribed regulations and due precaution has been taken against fire.
