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[Cites 0, Cited by 0] [Section 36A(25)] [Section 36A] [Entire Act]

State of Haryana - Subsection

Section 36A(25)(ii) in Haryana Liquor Licence Rules, 1970

(ii)Additional Security amount of L 1 Lac in case of retail vends/ group of vends having license fee upto L 75 Lacs and L 2 lacs in case of vends/ groups of vends having license fee of more than L 75 Lacs and upto L 500 Lacs and L 5 Lacs in case of vends/ groups of vends having license fee above L 500 Lacs shall be taken which shall be refunded after the close of the year when nothing is due against the licensee. The amount of additional security shall be refunded by the Deputy Excise and Taxation Commissioner (Excise) of the district concerned after expiry of the year but before 15th April, 2013.