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[Cites 0, Cited by 0] [Section 27A] [Entire Act]

State of Haryana - Subsection

Section 27A(1) in Haryana Liquor Licence Rules, 1970

(1)The licences in form L.10 and L.10-A shall be granted on fixed fee as indicated below :
Wine and Sweets Rs. 1.25 per bottle
(i) For a License in Form L.10 Rs. 15,000 per annum.
(ii) For a License in Form L.10A Rs. 5,000 per annum.
[Provided that a license in Form L.10-A license shall not be issued unless a refundable security of Rs. 5,000/- is deposited which shall be liable to be forfeited, or adjusted for any amount or penalty due under the Act.] [GSR. 26/P. A.1/14/s. 59/Amd(2)79 dated 19.3.1979.]
(iii)[ For license in Form L-10B [Rs. 5,00,000/-] [Clause (iii) added by Haryana Notification No. GSR30/PA1/1914/s.59/2002 dated 2.4.2002.] per annum.
Provided that a License in form L-10B shall be granted only to rural country liquor vend or sub-vend for sale of beer.]