Section 36(13) in Haryana Liquor Licence Rules, 1970
(13)No person shall be allowed to apply for any license unless he applies in the prescribed application form available from the office of Deputy Excise and Taxation Commissioner (Excise) of the respective district on payment of five thousand rupees in cash, against a proper receipt. The application forms shall be got printed by the Excise and Taxation Commissioner (Financial Commissioner) and shall be supplied to the districts. These shall be serially machine numbered and shall be authenticated by the Deputy Excise and Taxation Commissioner (Excise) with his signatures and stamp before issue. The applications shall be accompanied by a security amount of one lakh rupees in cash or by bank draft in favour of the Deputy Excise and Taxation Commissioners (Excise) of the respective district against receipt in form 24-A. If any such person commits misconduct during the process of allotment, the said amount shall be forfeited. In case of a successful allottee, this amount shall be adjusted towards his security and in the case of an unsuccessful applicant, the amount shall be refunded to him at the conclusion of draw of lots.
