[Cites 0, Cited by 0]
[Entire Act]
State of Odisha - Section
Section 105 in The Board's Excise Rules, 1965
105. [ [Substituted by Notification No. 2687-Ex, dated 30.3.2007, O.G.E. No. 779, dated 5.5.2007.]
The fee for grant of I.M.F.L. Club "ON" licence for consumption on the vendor's premises shall be at the following rate, which shall be payable in advance prior to grant of licence :| (i) | Where the consumption is upto 500 L.P. litres per month | Rs. 75,000 per annum |
| (ii) | Where the consumption is 501 L.P. litres to 800 L.P. litresper month | Rs. 1,00,000 per annum |
| (iii) | Where the consumption is 801 L.P. litres and above per month | Rs. 1,50,000 per annum] |
| Category of Hotel | License fee | |
| 1. | Three star hotel and above | Rs. 3,00,000 per annum |
| 2. | Hotels in Six major cities namely -Cuttack, Bhubaneswar,Puri, Sambalpur, Rourkela and Berhampur | Rs. 2,50,000 per annum |
| 3. | For other urban areas with lodging | Rs. 2,00,000 per annum |
| 4. | Hotel & Restaurant without lodging | Rs. 2,50,000 per annum |
| 5. | Model Wine shop | Rs. 50,000 per annum] |