The minimum fee shall be paid before grant of a licence and if, at any time the fees assessed [per litre] [Substituted by E &T/59, dated 13.3.1962, Published in Rajasthan Government Gazette Part IV-C, dated 17.5.1962, [13-3-62].] as prescribed under the preceding rule, exceed the minimum fees paid, such excess shall be paid by the wholesaler before he imports the articles; and by the retailer before the obtains it from another dealer for sale.
