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

State of Punjab - Subsection

Section 36A(4) in The Punjab Liquor Licence Rules, 1956

(4)The minimum retail sale price of Beer per bottle at L-14A and L-2 vends shall be fixed according to calculation formula as under:-
Serial No. Type of liquor Indicative Formula for determining minimumretail Sale rates
1 Beer (EDP + Excise Duty payable at L-1 stage +indicative L-1 margin of 5 percent of EDP + VAT + Excise Dutypayable at L-2 stage) + 22 percent margin (to be rounded off tonext rupee)
Provided that in case a licensee is found guilty of selling the liquor in contravention of the prices fixed as mentioned in sub-rules (2),(3),(4), he shall be liable for the following action, namely:-
For 1st offence Penalty of Rs. Three lac ;
For 2nd offence Penalty of Rs. Ten lac; and
For 3rd or subsequent offences Suspension of the license of licensing unit orgroup or zone for one week.
If any liquor on which the leviable excise duty has not been paid is detected at the licensing unit/vend, then the license of that licensing unit/vend shall be cancelled. If such liquor on which excise duties has not been paid is subsequently found at other vends/licensing units of the same group, then the whole group shall be cancelled. The fixed license fee deposited for the licensing unit/group as the case may be shall stand forfeited.