Section 36(20) in Haryana Liquor Licence Rules, 1970
(20)Deputy Excise and Taxation Commissioner (Excise) of the district may authorize the licensee to deposit the amount of instalment or part thereof upto the last day of the month for which the instalment is due on the condition that the licensee pays interest at the rate of Rs. 1.50 (one and a half) per cent per month from the 1st day of the month of default till the date of the payment.
