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[Cites 0, Cited by 0] [Section 36A] [Entire Act]

State of Punjab - Subsection

Section 36A(2) in The Punjab Liquor Licence Rules, 1956

(2)The minimum retail sale rates per bottle in respect of Punjab Medium Liquor 50 degree, 65 degree and 75 degree shall be fixed on the basis of the following formula:-
Serial No. Type of liquor Indicative Formula for determining minimumretail Sale rates
1 PML 50 degree, 65 degree and 75 degree,exceptareas at Serial No. 2 below (EDP of open quota + Excise Duty payable atL-13 + VAT + L-13 expenses + Excise Duty payable at L-14A stage +Special License fee) + 21 percent margin (to be rounded off tonext rupee)
2 PML 50 degree, 65 degree and 75 degreeforLudhiana, Jalandhar, Patialaand Amritsar districts. (EDP of open quota + Excise Duty payable atL-13 + VAT + L-13 expenses + Excise Duty payable at L-14A stage+ Special License fee) + 25 percent margin (to be rounded off tonext rupee)
Apart from this, the maximum retail price of PML shall not exceed 12.5 percent more than its minimum retail price. In addition, it shall be obligatory for liquor vendors (L-14A/L-2 licensee) to issue cash memo / invoices for all the sales effected by them from their vends.