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[Cites 0, Cited by 0] [Section 36(22)] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(22)(i) in Haryana Liquor Licence Rules, 1970

(i)For the purpose of computation of annual quota, the quantity of liquor lifted will be progressively totalled and any increase or decrease with reference to the quarter wise Schedule of lifting will not matter. For failing to lift quota in any quarter below the norm fixed will attract penalty as provided for such failure/non-compliance of the provision in this regard (annual quota remaining the same).