Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 21 in Haryana Liquor Licence Rules, 1970

21.

The maximum number of licenses for the wholesale vend of country spirit in form L.13 fixed for each district shall not be exceeded without the sanction of the Financial Commissioner.The names of the licensees shall be reported to the Financial Commissioner and a list supplied to the managers of distilleries in Haryana by the 16th April.