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State of Haryana - Section

Section 24 in Haryana Liquor Licence Rules, 1970

24.

The following scale of fixed fees is hereby provided :-
(i) [ for a license in form L-1 [Substituted by Notification No. 9/X-1/P.A.1/1914/S.59/2016, dated 1.4.2016 (w.e.f. 7.3.1970).] L50,00,000.]
(i-a) for a license in form L.3, [Rs. 25,000/- per annum.] [Substituted by Haryana Notification No. GSR34/PA1/1914/s.59/99 dated 30.3.1999.][(i-b) for licenses in form L-4/L-5, the composite fee of Rs. 6,00,000/- per annum shall be payable in equal quarterly instalments before the beginning of each quarter. A new licensee shall not be required to pay license fee for the quarter(s) already elapsed before the grant of license to him, but he shall have to pay the license fee for the whole quarter in which the license is granted and for every succeeding quarter(s) till the 31st March and Rs. 25,000/- per annum for every additional point, subject to a maximum of three additional points, in the same premises in an enclosed, demarcated and approved space except the poolside.] [Substituted by Haryana Notification No. S.O.41/P.A.1/91/1914/S.59/2006. dated 31.3.2006.][(i-bb) for licenses in form L-4/L-5:- [Substituted by Notification No. 9/X-1/P.A.1/1914/S.59/2016, dated 1.4.2016 (w.e.f. 7.3.1970).]
(a) L-4/L-5 licenses granted to the hotels of 5 Star grading and above: L35,00,000
Provided that L-4/L-5 licensees shall also be granted in emerging residential townships and such places where Haryana State Industrial Development Corporation has developed Industrial Model Townships and Theme/Specialized Parks like Industrial Model Townships, Manesar, Industrial Model Townships, Bawal, Industrial Model Townships, Rohtak, Industrial Town Park Manesar, Technology Park, Panchkula:Provided further that such licensees shall be allowed one main bar and two additional points, alongwith room service (L-3), without any further fee. Such licensee shall further be allowed to operate the main bar round the clock. By virtue of having L-3 license, these hotels are allowed to keep liquor in the refrigerators kept in the hotels rooms along with other food articles and beverages. L-4/L-5 licensee bars can remain open upto 12.00 hours (Midnight). The timings of bars can be extended by one hour on payment of additional annual fee of Rs. 7 Lac. Sale of liquor including imported foreign liquor made through L-4/ L-5 outlets (bars) shall attract VAT @ 15 % + surcharge @ Rs. 5% on VAT.
(b) Hotels having grading of 4 Star L30,00,000.
Provided that such licensee shall be allowed one main bar and two additional points, alongwith room service (L-3), without any further fee. Such licensee shall further be allowed to operate the main bar round the clock. By virtue of having L-3 license, these hotels are allowed to keep liquor in the refrigerators kept in the hotels rooms along with other food articles and beverages.
(c) Hotels having grading of 3 Star L15,00,000.
Provided that such licensee shall be allowed one main bar, alongwith one additional point and room service (L-3), without any further fee. By virtue of having L-3 license, these hotels are allowed to keep liquor in the refrigerators kept in the hotels rooms along with other food articles and beverages.Provided further that such licensee of category (a), (b) and (c) mentioned above shall also be allowed to serve liquor in functions, parties, events and meetings, held in upto three (03) of their identified and approved halls including banquet halls and ground floor lawns, sourced from the main bar, on payment of a one – time fee equal to 50% of his annual license fee.The L-4/L-5 and L-12C licensees shall be allowed to procure Imported Foreign Liquor (BIO) directly from Custom Bonded Warehouses, only from outside the State, with the permission Deputy Excise and Taxation Commissioner (Excise) of the district concerned who shall ensure disposal of such a request within a week. The bar licensees are also allowed to take their supplies of Imported Foreign Liquor (BIO) from L-1BF in the State. Further, the bar licensees procuring Imported Foreign Liquor (BIO) from any other source other than L-1BF shall pay a permit fee at the rate of `. 60.00 per Proof Litre in case of Scotch, Whisky, Rum, Vodka, Gin and Brandy. In addition to the permit fee, an assessment fee will be levied on India Made Foreign Liquor (BIO) when imported directly from outside the State. The assessment fee shall be levied at the hands of bar licensees at the rate of ` 300.00 per Bulk Litre on beer, wine, Liqueur and cider.][(i-c) for a license in form L-1AB, Rs. 25,00,000; [Substituted Notification No. S.O. 30/P.A. 1/1914/S. 59/2012, dated 30.3.2012 (w.e.f. 7.3.1970).](i-cc) for a license in form L-1AB-1, Rs. 25,00,000;](i-d) for a license in form L.8, Rs. 150000/- per annum.[(i-e) for a license in form L-1B, Rs. 10,00,000; [Substituted by Notification No. S.O. 30/P.A. 1/1914/S. 59/2012, dated 30.3.2012 (w.e.f. 7.3.1970).](i-ee) for a license in form L-1 B-1 (for beer/wine), Rs. 10,00,000;](i-eee) for a license in form L-1B1-A (Ready to drink beverages), Rs. 2.5 lakhs;]
(a)[ Rs. 15,00,000/- for sale not exceeding 10,000 cases in a year; [Substituted by Notification No. S.O. 30/P.A. 1/1914/S. 59/2012, dated 30.3.2012 (w.e.f. 7.3.1970).]
(b)Rs. 15,00,000/- for sale exceeding every subsequent slab of 10,000 cases in a year.;]
[(i-f) For a license in the Form L-14A/SV, Rs 100,000 per annum payable in advance.] [Added by Haryana Notification No. GSR34/PA1/1914/s.59/99 dated 30.3.1999.][(i-g) For a license in form L-I-C, Annual fees at the given rates given below against each:-] [Clause (i-g) substituted by Haryana Notification No. S.O. 40/P.A. 1/1914/S. 59/2004. dated 31.3.2004.]
(I) Whisky/Scotch Rs. 50,000 per brand
(II) BEER Rs. 40,000 per brand
(III) Rum Rs. 40,000 per brand
(IV) Gin Rs. 25,000 per brand
(V) Ready to drink beverages Rs. 40,000 per brand
(VI)Vodka/Wine/Brandy/Cider/Champaign Rs. 10,000 per brand
(VII) Wine when supplied for Canteen Stores Department
[(i-gg) Country Liquor Rs. 50,000 per brand;] [Clause (i-gg) substituted by Haryana Notification No. S.O. 40/P.A. 1/1914/S. 59/2004. dated 31.3.2004.]
(ii)[ A license in form L-11 to bottle Indian Made Foreign Liquor shall be granted on payment of license fee of Rs. [10,00,000] [Substituted by Haryana Notification No. GSR34/PA1/1914/s.59/99 dated 30.3.1999.] per annum which shall be renewable on payment of renewal fee of Rs. [10,00,000] [Substituted for '7,50,000' by Haryana Notification No. S.O. 40/P.A. 1/1914/S. 59/2004. dated 31.3.2004.] per annum;
(ii-a) A license in form L-15 to bottle country liquor shall be granted on payment of license fee of Rs. [10,00,000] [Substituted for '7,50,000' by Haryana Notification No. S.O. 40/P.A. 1/1914/S. 59/2004. dated 31.3.2004.] per annum which shall be renewable on payment of renewal fee of Rs. [10,00,000] [Substituted for '7,50,000' by Haryana Notification No. S.O. 40/P.A. 1/1914/S. 59/2004. dated 31.3.2004.] per annum;(ii-b) In case the license is to bottle both, Indian Made Foreign Liquor (L-11) and country liquor (L-15), the license fee shall be Rs. [12,00,000] [Substituted for '10,00,000' by Haryana Notification No. S.O. 40/P.A. 1/1914/S. 59/2004. dated 31.3.2004.] per annum which shall be renewable on payment of renewal fee of Rs. [12,00,000] [Substituted for '10,00,000' by Haryana Notification No. S.O. 40/P.A. 1/1914/S. 59/2004. dated 31.3.2004.] per annum].[Provided that the licensee holding license in form L-II shall be liable to pay registration fee of Rs. 5 lacs per brand per year for the brands to be bottled in Haryana] [Added by Haryana Notification No. GSR16/PA1/14/s.59/2000 dated 31.3.2000.];Provided further that the license holders of D-2 license and B-I license who bottle brands other than their own brands shall also be liable to pay registration fee at the same rate as holder of license in form L-II;In addition to registration fee for such bottling both category of licensees referred to above shall also be liable to pay the franchise the at the following rates :-["Franchise Fee" [Substituted by Notification No. 9/X-1/P.A.1/1914/S.59/2016, dated 1.4.2016 (w.e.f. 7.3.1970).]
Indian Made Foreign Spirit L12.00 per proof litre
Beer L9.00 per bulk litre]
(ii-c) bottling fee on Indian Made Foreign Spirit shall be levied as under: - [Substituted by Notification No. 9/X-1/P.A.1/1914/S.59/2016, dated 1.4.2016 (w.e.f. 7.3.1970).]
(a) for D-2 licenses bottling their own brands L8.00/- per Proof Litre
(b) for bottling plants bottling their own brands L12.00/- per Proof Litre
(c) for bottling of brands not covered in (a) and (b) above L14.00/- per Proof Litre
Provided that bottling fee shall be leviable on liquor for export as well as on liquor on local consumption, if no franchise fee is levied.]
(iii)For a license in form L.12, Rs. 50 per annum;
(iv)For temporary license in form L.12-A; the fee shall be fixed by the Financial Commissioner subject to the following limits :-
Minimum fee :- Rs. 10 per license, or for licenses for more than a day Rs. 5 per diem, whichever is greater.Maximum fee :- Rs. 500 per diemOrdinarily fee should not be assessed greatly exceeding the minimum, except in cases in which the sales are certain to be very large. When L.12-A licenses are required for entertainments which are to be a regular weekly feature or are to be given at more frequent intervals, the fees should be assessed progressively, greater according to the frequency with which an entertainment is to be held. The Collector shall recommend fee for the approval of the Financial Commissioner. In making his recommendations, the Collector shall take into consideration the retail prices of liquor and the quantity of liquor likely to be sold. Should it not be possible in the case of new institution to estimate for a sufficient period the quantity of liquor likely to be sold, the Collector shall submit his recommendation for a limited period only and report again after greater experience has been gained.[Provided that a license in form L-12A may be granted by the Deputy Excise and Taxation Commissioner (Excise) to an individual at private place beyond possession limit for a day on payment of ` 500 per day function.The commercial places like banquet halls, farm houses, community centres, dharamshalas holding functions, get-togethers shall have to be registered with the Deputy Excise and Taxation Commissioner (Excise) of the District on payment of a registration fee Rs. 25,000/- per annum. The fee structure in such cases shall be as under:-
(a) for persons serving liquor at commercial places registered with Excise department. L5,000 per day per function
(b) for persons serving liquor at commercial places not registered with Excise department. L10,000 per day per function
The commercial places holding functions shall have to be registered under the Haryana Tax Luxury Act, 2007 (23 of 2007) as well. The commercial venues not registered with the department shall not be issued more than 5 licenses per month. The application for grant of L-12A license at all the commercial venues shall mention the details of caterer i.e. name and style, TIN etc. and approximate number of guests] [Substituted by Notification No. 9/X-1/P.A.1/1914/S.59/2016, dated 1.4.2016 (w.e.f. 7.3.1970).][(iv-a) for licenses in form L-12-C, the composite fee of Rs. 6,00,000/- per annum shall be payable in equal quarterly instalments before the beginning of each quarter. A new licensee shall not be required to pay license fee for the quarter(s) already elapsed before the grant of license to him, but he shall have to pay the license fee for the whole quarter in which the license is granted and for every succeeding quarter(s) till the 31st March and Rs. 25,000/- per annum for every additional point, subject to a maximum of three additional points, in the same premises in an enclosed, demarcated and approved space except the poolside.] [Substituted by Haryana Notification No. S.O.41/P.A.1/91/1914/S.59/2006. dated 31.3.2006.][(iv-b) for licenses in form L-12-C granted to clubs with rating of three star and above, composite fee per annum shall be Rs. 6,00,000/- payable in equal quarterly instalments before the beginning of the each quarter. A new licensee shall not be required to pay license fee for the quarter(s) already elapsed before the grant of license, but he shall have to pay the license fee for the whole quarter in which the license is granted and for every succeeding quarter(s) till the 31st March and Rs. 1,00,000/- per annum for every additional point, subject to a maximum of five additional points, in the same premises in an enclosed, demarcated and approved space except the poolside:] [Substituted by Haryana Notification No. S.O.41/P.A.1/91/1914/S.59/2006. dated 31.3.2006.][Provided that a security of Rs. 2.00 Lacs shall be taken from L-12C licensees in addition to the license fee.] [Inserted by Notification No. S.O. 30/P.A. 1/1914/S. 59/2012, dated 30.3.2012 (w.e.f. 7.3.1970).]
(v)[ The approved distilleries of Haryana and those distilleries which are located within 200 kms of the limits of the State, the wholesale licensed liquor outlets of country liquor (L-13) shall be granted in every district headquarter in the State on payment of the annual license fee of twenty-five thousand rupees in addition to a security of [Rs. 7 lac] [Substituted by Haryana Notification No. S.O.41/P.A.1/91/1914/S.59/2006. dated 31.3.2006.] per outlet, and application fee of ten thousand rupees per outlet per district, to maintain regular and ready supply of country liquor to the licensed retail liquor outlet of country liquor (L-14A)]
(vi)For a license in form L.19, Rs. 25 per annum;
(vii)For a license in form L.21, at the discretion of the Collector subject to a maximum of Rs. 200;
(viii)For a license in form L. 12-B, a flat fee of RS. 150 per annum in addition to the fee assessed according to the scale laid down in rule 31 :
Provided that in the case of hill station, the flat fee shall be calculated at the rate of Rs. 12.50 per month or part of a month, during which the cinema remains open. The licensee shall pay Rs. 150 in the first instance and claim refunds at the end of the financial year.
(ix)For a licensee in form L.15, the fee shall be determined by the Financial Commissioner.
(x)[ Application fee for the grant of licenses in form L.1-A shall be accompanied by a treasury receipt of Rs. 2,500/- (Rs. Two thousand and five hundred) deposited in Government Treasury as an application fee, which shall be refundable to the applicant in case his application is rejected.] [1984 Legislative Supplement Part III dated 28.2.1984.]
[Provided that before rejection of the application for the grant of license in form L1 and L1A, an opportunity of being heard shall be provided to the licensee :] [Inserted by Haryana Notification No. S.O.139/P.A.1/1914/S.59/2003 dated 25.11.2003.][Provided further that no monthly permit shall be given and the Deputy Excise and Taxation Commissioner shall have power to grant this license to an individual maximum for a cumulative period of 10 days in a quarter and for additional 20 days in a year @ Rs. 1000 per day the Excise Commissioner shall be competent to grant temporary license. In case of Bars/Clubs/reputed Hotels or Restaurants, Excise Commissioner could give a provisional Bar license @ Rs. 50,000 for a maximum period of 15 days in a year.] [Added vide Haryana Notification No. GSR 29/PA.I/14/s.59/96 dated 27.3.1998]