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[Cites 0, Cited by 0] [Section 35B(6)] [Section 35B] [Entire Act]

State of Punjab - Subsection

Section 35B(6)(b) in The Punjab Liquor Licence Rules, 1956

(b)The next draw shall be made only after the successful applicant has deposited the amount of fixed license fee . Failure to deposit fixed license fee shall lead to cancellation of allotment and the allotment done/to be done in his favour in any other district of the State shall also stand cancelled. After the deposit of required fixed license fee, the successful allottee shall come under the obligations of contract and he shall be liable to comply with all the conditions of the license, such as deposit of minimum guaranteed revenue of the license, lifting of minimum guaranteed quota etc.]