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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(14) in Haryana Liquor Licence Rules, 1970

(14)In case the successful allottee fails to deposit the first instalment of security equal to five percent of the annual license fee of the respective retail outlet, apart from forfeiture of the security amount of one lakh rupees, he will be black listed and debarred from participating in subsequent allotment.