(1)The settlement proposal shall contain the minimum reserved fee in respect of fermented tari shops and outstill shops and the minimum vend fee in respect of country spirit shops at which the licences are to be put up to sale. In proposing the minimum fee, the Collector shall have regard to the fee paid for each licence at the three preceding settlements, the quantity and retail prices of liquor sold during the current and preceding years and the estimates of profit made or loss sustained in working the shop during the current year, as found by the inspecting officers. The reserved fees should be so fixed that each shop can be worked at a reasonable profit.(2)In respect of country spirit shops, in addition to the minimum vend fee for each shop, the settlement proposal shall also contain the proposed maximum vend fee and also the prescribed minimum of liquor of each shop to be settled. These shall be calculated so as to allow a reasonable margin of profit per L.P. litre on the estimated consumption after establishment and other expenses have been deducted. The list of such reserved minimum and maximum fees shall be kept confidential. A shop shall not ordinarily be settled above the maximum vend fee as finally sanctioned by the Excise Commissioner.(3)A shop not ordinarily be settled below the minimum reserved fee. Where for special reasons the Collector considers that shop be settled below the minimum reserved fee, he shall when applying for the sanction of the Excise Commissioner to the Settlement, state in full his reasons for making the recommendation.
