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State of Punjab - Section

Section 36B in The Punjab Liquor Licence Rules, 1956

36B. [ [Substituted by Notification No. G.S.R.19/P.A.1/1914/S.59/Amd.(127)/2016, dated 23.3.2016 (w.e.f. 2.4.1956).]

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36B. [ Cess on Petrol, ethanol blending. [Inserted by Notification No. G.S.R. 17/P.A. 1/1914/S.59/Amd. (124)/2013, dated 22.3.2013 (w.e.f. 2.4.1956).]- A cess @Rs. 2/- per litre on ethanol shall be paid by the oil company at the time of obtaining permit for a supply of ethanol for blending in pertrol in the State of Punjab.]
D - General Conditions applying to all licences