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[Cites 0, Cited by 0] [Section 35B] [Entire Act]

State of Punjab - Subsection

Section 35B(14) in The Punjab Liquor Licence Rules, 1956

(14)A successful applicant shall have to deposit fixed license fee which shall be divided amongst all groups according to their potential by the Collector cum DETC. A successful allottee shall deposit fixed license fee as per following schedule:-
Serial No. Stage %age of fixed license fee
1 At the time of draw of lots 25%
2 Within 48 Hours of draw of lots 25%
3 Upto 31 March 2018 50%
Out of the above mentioned 50%, (at sr, no. 3), the successful applicant can deposit 35% fixed license fee by 7th April 2018, and the balance 15% by 15th April, 2018 with the prior approval of Collector cum Deputy Excise and Taxation Commissioner of Division concerned, alongwth an interest @1.5% per month (to be calculated on daily basis).If any successful allottee, after depositing the first or second installment of fixed license fee, does not deposit the next installment, his fixed license fee earlier deposited shall be forfeited and his allotment shall stand cancelled.