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State of Haryana - Section

Section 32 in Haryana Liquor Licence Rules, 1970

32.

If in any case the Collector considers that for special reasons a fee lower than the prescribed fee should be sanctioned because the license will not be used throughout the whole year although in the previous year it has been so used; he may recommend that a reduced [fee may] [Substituted for 'fee' by Haryana Notification No. S.O.139/P.A.1/1914/S.59/2003 dated 25.11.2003.] sanctioned by the Financial Commissioner.