Section 27(3) in Haryana Liquor Licence Rules, 1970
(3)The fixed fee is payable is advance and the assessed fee shall be recovered at the time of issue of the permit in form L.32 prescribed under the Punjab Liquor Permit and Pass Rules, 1932 :Provided that no assessment fee shall be charged on the quantity of denatured spirit, on which such fee has already been recovered in Haryana.
