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State of Haryana - Section

Section 2 in Punjab Liquor Permit and Pass Rules, 1932

2.

Subject to the provisions of [Order 23 and 23-A] [Substituted vide Haryana LSP III dated 10.2.1972.] of the Punjab Liquor Import, Export, Transport and Possession Orders, 1932 a person importing exporting or transporting country spirit, rectified spirit or denatured spirit must obtain-
(a)a permit in form L.32 in the case of import and transport or corresponding permit in case of export from the officer authorised to grant such permits in the district, State or Union Territory of destination; and
[Provided that the import or transport of the following quantities of Indian made foreign spirit Indian-made rum and beer, for use by personal of the Defence Service or Border Security Forces, stationed in Haryana, the requisition issued through Canteen Stores Department (India) by the Military/Border Security Forces authorities on any distillery and/or brewery located in Haryana or in any other State, shall be deemed to be a permit for the purpose of the Act, for a period of six months from the date of issue of this notification :-
(i)ten thousand quart bottles of Indian made foreign liquor;
(ii)one lac and fifty thousand quart bottles of Indian made Rum;
(iii)Seventy five thousand bottles of Indian made beer each of 650ml;]
[Provided further that the licensee shall pay permit fee for the purchase of liquor on the following rates:-
  Brands of Liquor   Rate
1. Countory Liquor   Nill
2. Premium Brandd   Rs. 3.00 per proof litre
3. Delux Brands and regular Brands   Rs. 3.00 per Proof litre
4. All other Brands   Rs. 3.00 per bulk litre
5. Beer   Rs. 2.00 per bulk litre
[Substituted by Notification No. S.O. 35/P.A.1/1914/Ss. 18, 34 and 59/2011, dated 1.4.2011 (w.e.f. 12.11.1932).]
(b)a pass in form L. 34 for export and transport and a corresponding pass for import from the Officer authorised to grant such passes in the place of issue:-
Provided that a pass for the removal of spirit and beer from a licensed distillery or brewery or a warehouse issued in accordance with the rules made by the Financial Commissioner shall be deemed to be a pass for the purpose of this rule :Provided further that a permit shall not be required for the transport of foreign liquor, country spirit, rectified spirit or denatured spirit within a district except when denatured spirit is transported from the bonded warehouse of a licensed distillery;[Provided further that the members of the diplomatic staff of a foreign embassy located in the State of] [Legislative Supplement Part III dated 4.6.71.] Haryana shall not be required to obtain a permit for import and transport of imported liquor.