Section 36(21) in Haryana Liquor Licence Rules, 1970
(21)In the event of failure to pay the instalment or instalments along with the interest, as the case may be, by the due date, the licensed retail outlet shall cease to be in operation on the first day of the following month and shall ordinarily be sealed by the Deputy Excise and Taxation Commissioner (Excise) or the Excise and Taxation Officer (Excise), or the Assistant Excise and Taxation Officer (Excise) or any other official authorised by him and his license shall be cancelled.
