57A. Fixation of price of intoxicant to be sold by distilleries.
(1)The State Government may, from time to time by notification, fix the prices of plain, [rum and gin of specified strength] [Substituted by Haryana Act No. 2 of 1990.], bulk or bottled or both, for sale by the distilleries after taking into consideration their manufacturing cost.(2)The licensee shall maintain in the office of the Distillery for inspection a statement of the current prices of plain, [rum and gin of specified strength] [Substituted by Haryana Act No. 2 of 1990.], bulk as well as bottled, in accordance with the prices fixed by the State Government under sub-section (1).(3)[ No licensee shall sell country spirits, rum and gin of specified strength at prices different from those fixed under Sub-section (1).] [Substituted by Haryana Act No. 2 of 1990.]
