- [(1) The fees for licences for the retail vend of country spirit, fermented Tari, Pachwai, Ganja and Bhang shall be fixed by auction, subject to reserved fee sanctioned in each case by the Commissioner] [Substituted vide Notification No. 3779-X1V-7/67 Ex./26.9.1967.] :[Provided that the fees for licences for retail vend of any intoxicant in any specified area of the State as may be directed by the Board of Revenue may be fixed otherwise than by auction.] [Added vide Orissa Gazette Extraordinary No. 640 of 1970- Notification No. SRO 360/70/ 23.4.1970.](2)The fees for licences mentioned under Sub-rule (1) shall be paid in the manner specified below, namely :Two months' fees in advance and one month's fee on the date on which the currency of the licence begins and one month's fee on the 1st day of every succeeding month until the total fee due for the licence has been realised.(3)The fees for temporary licences for sale of intoxicants other than foreign liquor shall be fixed by auction and such fees shall be paid in advance.(4)In auctions held to fix fees for excise licences under Sub-rule (1) and under Sub-rule (3), the Presiding Officer may in his discretion refuse to accept the higher bid, if he considers such bid to be unreasonably speculative, or is likely to lead to malpractices, and when he does so, he shall record the reasons for such refusal at the appropriate place in the concerned register of bids.(5)[ Collector of a District may allow an Exclusive Privilege Holder of an Out Still Liquor shop to open up to a maximum of 10 (ten) Branch shops within the Exclusive Privilege area allotted to the shop on payment of a monthly licence fee of Rs. 5,000/- (Rupees five thousand) per Branch upto 5 (five) branches and Rs. 3,000/- (Rupees three thousand) per each of subsequent Branch shops, which shall be payable together with the monthly consideration money as determined for the shop, subject to such other stipulations that the Collector may like to fix in conformity with the provisions of the Act and Rules framed thereunder and other statutory Orders.] [Substituted vide O.G.E No. 781 dated 5.5.2007.]
