Section 36A(19) in Haryana Liquor Licence Rules, 1970
(19)The Deputy Excise and Taxation Commissioner (Excise) of the district shall forward to the Excise Commissioner (Financial Commissioner) for approval, statements in forms M-14 and M-14A showing the locality, license fee, quota of each retail liquor outlet, name, parcentage and full permanent address of the person to whom the retail liquor outlet has been allotted by draw of lots. If no intimation to the contrary is received within ten days from the date of the allotment of a retail liquor outlet, the Deputy Excise and Taxation Commissioner (Excise) of the respective district shall assume that the Excise Commissioner (Financial Commissioner) has accepted his proposal.
