Section 24(x) in Haryana Liquor Licence Rules, 1970
(x)[ Application fee for the grant of licenses in form L.1-A shall be accompanied by a treasury receipt of Rs. 2,500/- (Rs. Two thousand and five hundred) deposited in Government Treasury as an application fee, which shall be refundable to the applicant in case his application is rejected.] [1984 Legislative Supplement Part III dated 28.2.1984.]
