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[Cites 0, Cited by 0] [Section 36A] [Entire Act]

State of Punjab - Subsection

Section 36A(3) in The Punjab Liquor Licence Rules, 1956

(3)
(i)The per bottle minimum retail sale rates of Indian Made Foreign Liquor to be sold in the State of Punjab, shall be fixed according to calculation formula as under:-
Serial No. Type of liquor Indicative Formula for determining minimumretail Sale rates
1 Indian made foreign liquor (EDP + Excise Duty payable at L-1 stage +indicative L-1 margin of 5 percent of EDP + VAT + Excise Dutypayable at L-2 stage + Special License fee) + 22 percent margin(to be rounded off to next rupee
Liquor vendors (L-14A/L-2 licensee) shall issue cash memo / invoices for all the sales effected by them from their vends.The minimum retail sale rate of those categories, which have not been covered in the above table, shall be fixed on the basis of the above formula. It shall be mandatory for the licensee to display the rates of popular brands on his vend prominently. The Excise Commissioner, may issue instructions from time to time for the rates of any other brands to be displayed as per requirement.
(ii)If at any stage EDP of any brand changes its minimum retail sale price, shall also be changed as per the formula. Minimum retail sale price for a different size of bottle/container, other than those mentioned above, shall be fixed proportionate to their volumes based on the minimum and maximum retail sale price fixed for 750 ml, 375 ml and 180 ml by the Excise Commissioner.