Section 27 in The Punjab Liquor Licence Rules, 1956
27.
(1). Licence in form L-17 for vend of denatured spirit 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)[Five thousand] [Susbstituted for words 'Three thousand' by Punjab Government Notification G.S.R. 40/P.A.1/14/Section 59/Amd. (104)/2001 dated 30.3.2001.] per annum for a licence for one year to possess a quantity not exceeding 500 bulk litres of denatured spirit at one time.(ii)[ Rs. 10 per B.L. per annum shall be charged for the denatured spirit when monthly purchase limit is allowed beyond 500 B.L. by the Excise Commissioner.] [Substituted vide Punjab Government Notification No. G.S.R. 24/P.A. 1/14/Sections 31, 32 and 58/Amd. (160)/2004 dated 29.3.2004.](2)The assessment shall be based on the following scale :-Rs. 1000/- per bulk litre.The fixed fee is payable in advance and the assessed fee shall be recovered at the time of issue of the permit in form L-32.Provided that no assessment fee shall be charged on the quantity of denatured spirit, on which such fee has already been recovered in Punjab.(3)Any person who is granted a licence in form L-17 or whose licence in form L-17 is renewed shall furnish a security in cash or in the form of saving certificates [or in the shape of a bank guarantee of a Scheduled Bank] [Legislative Supplement Part III dated 13.3.79.] duly pledged in favour of the Collector within seven days of such grant or renewal, at the following rates :-(i)For licence with possession limit not exceeding 500 bulk litres at a time., Rs. 2000/-(ii)For a licence with possession limit exceeding 500 litres at a time, Rs. 3,000/-(4)[ (a) A license in Form L-17A for vend of wholesale denatured spirit will be granted by charging a fixed fee of rupees ten thousand per annum;(b)[ Any person who is granted a license in Form L-17A or whose license in Form L-17A is renewed, shall furnish a security of rupees five thousand in cash or in the form of saving certificates or in the shape of a bank guarantee of a Scheduled Bank duly pledged in favour of the Collector within a period of seven days of such grant or renewal.] [Subrule (4) added by Punjab Notification No.G.S.R.11/P.A.1/1914/Section 58/Amd(110)/2005. dated 17.3.2005.]
