(3)Licence fee for the retail sale of Denatured Spirit (Form D.S.2) shall be Rs. 10,000 (Rupees ten thousand) only per annum which shall be payable in advance prior to grant of licences.Licence fee for possession of Denatured Spirit in excess of the limit of retail sale for carpentry work (in Form No. D.S.3) shall be Rs. 10,000 (Rupees ten thousand) only per annum which shall be payable in advance prior to grant of licence.Licence fee for possession of Denatured Spirit in excess of the limit of retail sale for industrial use (in Form No. D.S.3) shall be Rs. 20,000 (Rupees twenty thousand) only per annum.Licence fee for possession of Methyl Alcohol (Methanol) and Ethanol (Power Spirit) beyond limit of retail sale for industrial use (in Form No. D.S.3) shall be Rs. 20,000 (Rupees twenty thousand) and Rs. 25,000 (Rupees twenty-five thousand), respectively per annum which shall be payable in advance prior to grant of licence.] [Substituted vide BOR Notification No. 2675 dated 30.3.2007 O.G.E.No. 777 dated 5.5.2007.]
