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State of Rajasthan - Section

Section 69 in The Rajasthan Excise Rules, 1956

69.

[(1) The fee for a license for sale of foreign liquor, wine, RTD and Beer shall be as follows: -] [Substituted by Notification No. G.S.R. 4, dated 1.4.2014 (w.e.f. 31.1.1957).]
[Wholesale License:-] [Substituted by Notification No. G.S.R. 3, dated 1.4.2016 (w.e.f. 31.1.1957).]
(A) For a brand of Imported foreign liquor having basic[price including the amountof custom duty, import fee, Central Sales Tax (CST) and any otherfee payable] [Substituted 'price' by Notification No. G.S.R. 1, dated 1.4.2017 (w.e.f 31.1.1957).]Per Carton of Quarts, Pints, Nips or other packingsize as declared by supplier: Licence fees
  (a) up to Rs. 500 Rs. 120 +(0.17 x Ex-distillery Price) per LondonProof Litre (LPL) or Rs. 195 per LPL, whichever is higher.
  (b) above Rs. 550 but up to Rs. 700 Rs. 109 +(0.24 x Ex-distillery Price) per London Proof Litre (LPL)
  (c) above Rs. 700 but up to Rs. 900 Rs. 225 +(0.08 x Ex-distillery Price) per London Proof Litre (LPL)
  (d) above Rs. 900 but up to 1100 Rs. 237 +(0.07 x Ex-distillery Price) per London Proof Litre (LPL)
  (e) above Rs. 1100 but upto Rs. 1300 Rs. 264 +(0.05 x Ex-distillery Price) per London Proof Litre (LPL)
  (f) above Rs. 1300 but up to Rs. 1500 Rs. 293 + (0.03 x Ex-distillery price) per London Proof Litre (LPL)
  (g) above Rs. 1500 but up to Rs. 3000 Rs. 400 per London Proof Litre (LPL)
  (h) above Rs. 3000 but up to Rs. 8000 Rs. 500 per London Proof Litre (LPL)
  (i) above Rs. 8000 but up to Rs. 10000 35% ad-Valorem or Rs. 500 Per London Proof Litre (LPL), whichever ishigher.
  (j) above Rs. 10000 but upto Rs. 25000 40% ad-Valorem
  (k) above Rs. 25000 but upto Rs. 50000 45% ad-Valorem
  (l) above Rs. 50000 50% ad-Valorem
(B) Wine/RTD 40% ad-Valorem
(C) For Imported Beer 146% ad-Valorem
Retail Licence:-
  (a) Foreign liquor NIL
  (b) Beer Rs. 2/- per bulk Liter
[***] [Deleted by Notification No. G.S.R. 1, dated 1.4.2017 (w.e.f 31.1.1957).]
(2)[ The fee for a licence to bottle country liquor, foreign liquor beer and drought beer shall be as under: -
S. No. Item For self brand manufacturing (Rs. per bulkliter) For bottling under franchise arrangements (Rs.per bulk liter)
1. Country Liquor 5.00 5.00
2. [ [Substituted by Notification No. G.S.R. 1, dated 1.4.2017 (w.e.f 31.1.1957).] IMFL 5.00 5.00]
3. [ [Substituted by Notification No. G.S.R. 1, dated 1.4.2017 (w.e.f 31.1.1957).] Beer 3.00 4.00]
4. Drought Beer 1.00 1.50]
[Substituted by G.S.R. 3, dated 1.4.2015 (w.e.f. 31.1.1957).]
(3)[ Every manufacturer of Country Liquor, Indian Made Foreign Liquor, Beer, Wine, Ready to drink (Low alcoholic beverages) and Bottled In Origin (G10) shall have to get his brand registered and to get labels approved according to each packing size (i.e. quart, pint, nip or any other size, as the case may be), of brands intended to be sold or manufactured in Rajasthan with the Excise Commissioner. For the brand registration and label approval, the following fee shall be payable per brand and per label for the year or part thereof namely:-] [Substituted by Notification No. G.S.R. 3, dated 1.4.2015 (w.e.f. 31.1.1957.)]
S. No. item Brand registration fee or renewal fee (in Rs.) Label approval or renewal fee per packing size(in Rs.)
1. Country Liquor 50000 25000
2. Indian made foreign liquor, Beer, Wine, R.T.D. 50000 25000
3. Wine made in India 25000 25000
4. BIO (Foreign liquor/Beer) 0.00 30000
5. BIO (Wine/RTD) 0.00 50000
(4)[ In respect of wholesale licences granted to Canteen Stores Department a privilege fee amounting to Rs.- 30.00 lac shall be charged in addition to the annual wholesale license fee prescribed for licences under Rule 47 (1)(b).
(4A)A sum of Rs. 2500/- shall be charged from the commanding officer of the Armed Forces of the Union of India Stationed in Rajasthan and Commandant of the Border Security Force personnel for holding retail off licence.] [Inserted by Notification No. S.O. 254, dated 10.9.2007 (w.e.f. 31.1.1957).]