Section 36(10) in Haryana Liquor Licence Rules, 1970
(10)the Deputy Excise and Taxation Commissioner (Excise) shall then proceed to allot the licenses of retail outlets of country liquor and Indian Made Foreign Liquor for which valid applications have been received. The allotment of retail licensed outlets and the draw of lots shall be as open and transparent as possible. A transparent glass or plastic jar shall be used for the draw of lots, so that the Part-I (slip for draw of lots), attached with the applications form, that are put into the jar, are visible to the public.(i)The draw of lots shall not be made by any officer/official directly and indirectly connected with the process of allotment of retail licensed outlets.(ii)A person from the public shall be chosen for each draw of lot.(iii)At the time of draw of lots the applicant whose slip for draw of lots, is first drawn shall have the right for allotment of the respective retail outlet subject to prescribed conditions. The applicant whose slip is drawn thereafter shall be declared as the 'allottee in waiting', who shall have the claim to allotment of the respective retail outlet, in case the first allottee defaults or is debarred. In the event, if the 'allottee in waiting' also defaults or is debarred, the applications for the retail outlet shall be invited afresh, and the whole process shall be repeated again.(iv)The name of the successful applicant and the 'allottee in waiting' shall be announced there and then.(v)The allotment by draw of lots shall be made on the same day throughout the Sate.(vi)The area of retail outlet shall be specified. The licensee shall make his own arrangements for opening of the retail outlet.(vii)In case no application is received for any retail outlet/outlets of country liquor and or Indian Made Foreign Liquor, the names and locations of such retail outlets, their annual license fee and annul quota shall be displayed prominently in the office of the Deputy Excise and Taxation Commissioner (Excise).(viii)A report of such retail outlets shall be made separately to the Excise and Taxation Commissioner on the next day of allotment. Applications for such retail outlets shall then be invited again at the time/date to be fixed by the Deputy Excise and Taxation Commissioner (Excise) of the district with the prior approval of Excise and Taxation Commissioner (Financial Commissioner) and the procedure detailed above shall be followed afresh.
