The following procedure shall be followed for the grant of license in form L.10:-(1)Any person who;(a)pays income tax or wealth tax; or(b)pays not less than 100 Rupees as land revenue or(c)has the capacity to invest to the satisfaction of the Collector; or(d)is a general merchant, or chemist not holding a license to sell denatured spirit, country liquor or fulfils any of the conditions in clauses (a), (b) and (c), desiring to obtain a license in form L-10 may submit an application to the Collector through the Deputy Commissioner of the district concerned :-(a)on a judicial paper bearing a court fee stamp of [five rupees] [Substituted for 'forty paise' by Haryana Notification No. S.O.139/P.A.1/1914/S.59/2003 dated 25.11.2003.]; and(b)accompanied by a treasury receipts of two hundred rupees which shall be non-refundable.(2)The application shall contain the following particulars; -(i)name, parentage, complete permanent address and age of the applicant.(ii)location of premises of the proposed vend; and(iii)number and date of the treasury receipt.(3)For each vend, there shall be a separate application duly signed by the applicant. No person shall be granted more than one license in the State.(4)Each application shall be entered in the register maintained license wise in the office of the Deputy Excise and Taxation Commissioner of the district concerned and receipt issued thereafter.(5)No person shall be eligible for the grant of the license -(a)if he is less than twenty five years age; and(b)if his name is borne on the list of persons barred from holding licenses in the State of Haryana and Punjab and Himachal Pradesh, Union Territories of Delhi and Chandigarh.(c)if he is a bankrupt or lunatic.(d)if he is holding a license or has any interest in such a license for the sale of country liquor, denatured spirit and rectified spirit, and(e)if he is a defaulter in the payment of any dues under the Punjab Excise Act, 1914.(6)No application, which does not fulfil the requisite conditions of these rules, shall be considered.(7)The Deputy Excise and Taxation Commissioner of the District concerned shall scrutinise the applications and forward them with his comments to Collector.(8)The licenses shall be issued by the Deputy Excise and Taxation Commissioner of the district concerned on behalf of the Collector.(9)The procedure for the grant of license in Form L.10 shall apply mutatis mutandis for grant of license in form L.10-A.
