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State of Haryana - Section

Section 4 in The Punjab Excise Fiscal Orders, 1932

4.

[Omitted][5. The rate of duty on beer and draught beer of any strength whether manufactured in any brewery licensed in Haryana or imported into Haryana shall be as under :-
(i)Beer [Rs. 12.00] per bulk litre.
(ii)Draught Beer [16.00] [Substituted for '8.00.' vide Haryana Government Notification No. SO 36/PA 1/14/Ss. 31 and 32/2001 dated 29.3.2001.] per bulk litre.
Provided that duty on beer manufactured, in Haryana shall be calculated on the quantity manufactured less on an allowance of seven per cent for wastages.] [Order 5 substituted vide Haryana Government Notification No. SO 77/PA 1/14/Ss. 31 and 32/99 dated 30.3.1999.][5A. (i) The rate of duty on ready to drink beverages whether manufactured in Haryana or imported into Haryana shall be as under :-
Ready to drink beverages Rs. 12.00 per bulk litre
(ii)The rate of import duty on ready to drink beverages shall be "Rs. 3.00" per bulk litre and shall be levied when imported into Haryana from any other State or Union Territories of India.]