Section 27A(2) in Haryana Liquor Licence Rules, 1970

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

(2)In addition to the fee payable under sub-Rule (1) of this rule, an assessed fee shall be paid according to the following scale :-

Kind of spirit	Rate of Assessment
(i) Imported and Indian made cider,	Rs. 0-50 per bottle of 650 millilitres
(ii) Imported and Indian made beer,	Rs. 0-25 per bottle of 650 millilitres

Provided that Indian made beer having alcoholic contents upto 3 per cent shall be exempted from the payment of assessment fee.

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