(1)A licence in form L.17 will be granted on fixed fees in addition to the fees assessed according to the scale thereunder. The following are the rates of fixed fees:-(i)[ Rs. 10,000 per annum for a retail license for one year to possess a quantity not exceeding 2,000 bulk litres of denatured spirit at one time.] [1994 Legislative Supplement Part III dated 30.3.1994.](ii)[Omitted by 2]Provided that no licence in form L.17 shall be issued or renewed unless a refundable security of five thousand rupees in case per licence is deposited which shall be liable to be forfeited or adjusted towards any amount or penalty due under the Act.(2)The assessment shall be based on the following scale :-Rs. [6 per bulk litre.] [Vide Haryana Government Notificated dated 30.3.1994.](3)The fixed fee is payable is advance and the assessed fee shall be recovered at the time of issue of the permit in form L.32 prescribed under the Punjab Liquor Permit and Pass Rules, 1932 :Provided that no assessment fee shall be charged on the quantity of denatured spirit, on which such fee has already been recovered in Haryana.
