[Cites 0, Cited by 0]
[Entire Act]
State of Nagaland - Section
Section 224 in Nagaland Excise Rules
224. Annual fee for foreign liquor retail "off" and "on" licences.
- Holders of a licence mentioned in column one of the following table shall pay in advance an annul lump fee mentioned in column two thereof or at other rate as may be prescribed bv the Government from time to time :Table I| Licence | Rate of annual fee | |
| (1) | Licence for the retail sale of foreign liquor to the publicfor consumption "off" the premises | Rs. 200.00 |
| (2) | Licence for the sale of foreign liquor to the public forconsumption "On" the premises except hotels,restaurant, theatres,cinemas or other permanent places ofamusement | Rs. 200.00 |
| (3) | Licence for the sale of foreign liquor in a hotel | Rs. 200.00 |
| (4) | Licence for the sale of foreign liquor in a restaurant | Rs. 200.00 |
| (5) | Bar licence for the sale of foreign liquor tenable by theholder of a hotel or restaurant licence | Rs. 200.00 |
| (6) | Bar licence for the sale of foreign liquor in theatres,cinemas, or other public places of amusement | Rs. 200.00 |
| (7) | Licence for the sale of foreign liquor in a Club including aproprietary Club the profits of which are divisible among theshare-holders or members | Rs. 200.00 |
| (8) | Licence for the sale of foreign liquor in a railwayrefreshment room for consumption "Off' the premises | Rs. 200.00 |
| (9) | Licence for the sale of foreign liquor in a railwayrefreshment room for consumption 'On' the premises | Rs. 200.00 |