Section 104(2) in The Board's Excise Rules, 1965

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State of Odisha - Subsection

Section 104(2) in The Board's Excise Rules, 1965

(2)[ (a) The consolidated fee for compounding and blending of Foreign Liquor (Form No. F.L.13) shall be charged in the following scale :

Sl. No.	Production capacity (In proof litres)	Annual licence fee
(1)	(2)	(3)
1.	Upto 5,00,000	Rs. 4,00,000/-
2.	5,00,001 to 9,00,000	Rs. 5,00,000/-
3.	9,00,001 to 15,00,000	Rs. 9,00,000/-
4.	15,00,001 to 30,00,000	Rs. 14,00,000/-
5.	30,00,001 to 60,00,000	Rs. 19,00,000/-
6.	60,00,001 and above	Rs. 22,00,000/-

(b)The licence fee for bottling of Foreign Liquor (In Form No. F.L.14) shall be Rs. 3/- (Rupees three) per Bulk Litre of I.M.F.L. manufactured and bottled. Such fee shall be paid by the licensee on the quantity of I.M.F.L. manufactured and bottled at the above rate before the stock is removed to the approved warehouse or store room.

	[Annual license fee of Beer Parlour "ON"
1.	Six major cities of the State namely-
	Cuttack, Bhubaneswar, Sambalpur, Puri Rourkela and Berhampur	Rs. 1,87,500
2.	All other urban areas of the State	Rs. 1.00,000
3.	Rural areas of the State	Rs. 75,000]

[Substituted vide O.G.E.No. 774 dated 5.5.2007.]

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State of Odisha - Subsection

Section 104(2) in The Board's Excise Rules, 1965