In
exercise of the powers conferred by clauses (b), (f), (hi) and (u) of
sub-section (2) of section 143 of the Maharashtra Prohibition Act and of all
other powers enabling it in this behalf, the Government of Maharashtra hereby
makes the following rules further to amend the Bombay Foreign Liquor and
Rectified Spirit (Transport Fees) Rules, 1954, namely:-- Whereas
the Government of Maharashtra considered that the following rules further to
amend the Bombay Foreign Liquor and Rectified Spirit (Transport Fees) Rules,
1954, should be brought into force at once, and therefore, the rules should be
made without previous publication as provided by the proviso to sub-section (3)
of section 143 of the Maharashtra Prohibition Act (XXV of 1949); These
rules may be called the Bombay Foreign Liquor and Rectified Spirit (Transport
Fees) (Amendment) Rules, 2020. In
rule 4 of the Bombay Foreign Liquor and Rectified Spirit (Transport Fees)
Rules, 1954,-- (a)
in
sub-rule (1), after clause (a), the following clause shall be inserted,
namely:-- "(aa)
When the liquor is transported in bottles after removal from the customs
frontier or customs bond,-- (i)
Rs.
30.00 per bulk litre for spirits, (ii)
Rs.
20.00 per bulk litre for fermented and mild beer or liquors, (iii)
Rs.
10.00 per bulk litre for Wines."; (b)
In
sub-rule (2), in clause (Hi),-- (i)
in
sub-clause (a), for the figures, words and letters, "150 per cent of the manufacturing
cost or Rs. 33.00 per bulk litre" the figures, words and letters "175
per cent of the manufacturing cost or Rs. 42.00 per bulk litre" shall be
substituted; (ii)
in
sub-clause (b), for the figures, words and letters, "175 per cent of the
manufacturing cost or Rs. 42.00 per bulk litre" the figures, words and
letters "235 per cent of the manufacturing cost or Rs. 80.00 per bulk
litre" shall be substituted.BOMBAY FOREIGN LIQUOR AND
RECTIFIED SPIRIT (TRANSPORT FEES) (AMENDMENT) RULES, 2020
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