Haryana Excise Rules, 2019 [amended Upto 2023], India-legitquest

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Haryana Excise Rules, 2019 [Amended upto 2023]

[29th March, 2019]

In exercise of the power conferred by sub-section (1) and Sub-section (2) read with the proviso to sub-section (3) of section 58 of the Punjab Excise Act, 1914 (Punjab Act 1 of 1914), the Governor of Haryana hereby makes the following Rules, namely:-

Rule - 1. Short title and Commencement.

(1) These rules may be called the Haryana Excise Rules, 2019.

(2) They shall come into force on the 1st April, 2019.

Rule - 2. Definitions.

(1) In these rules, unless the context otherwise requires,-

(a) “Act” means the Punjab Excise Act, 1914(Punjab Act 1 of 1914);

(b) “Annexure” means an annexure appended to these rules;

(2) The words and expressions used herein and not define but defined in the Act shall have the same meaning respectively assigned to them in the Act.

Rule - 3. Period of license.

The license issued to a licensee under these rules shall be valid for a financial year.

Rule - 4. Classification of licenses.

The classification of licenses shall be such as specified in Annexure-I.

Rule – 5. [Number of L-1BF licenses.-

The license in form L-1BF shall be granted by inviting online applications through the departmental portal. In case the number of eligible applications received in first round is more than or equal to sixteen, the L-1BF license shall be granted to all the eligible applicants. In such a case, the department shall not initiate any further round(s) for allotment of L-1BFs in the State.

Provided that in case the number of eligible applications received in first round is less than sixteen, the department may initiate more round(s) for allotment of remaining L-1BF licenses. The number of remaining L-1BF licenses shall be calculated by subtracting the count of L-1BF allotted in all previous round(s) from sixteen:

Provided further that in case the number of eligible applications in second or any subsequent round exceeds the remaining number of L-1BF licensees available for allotment in that particular round then the grant of such remaining L-1BF license(s) shall be made by draw of lots amongst eligible applicants of that particular round.".][1]

Rule – 6. [Number of retail outlets for IMFL/CL (L-2/L-14A).-

The maximum number of retail outlets for Indian Made Foreign Liquor/Country Liquor (L-2/L-14A) shall be two thousand four hundred (2400) for the Excise Policy year 2023-2024.".][2]

Rule - 7. [District-wise wholesale outlets for IMFL/CL (L-1/L-13).-

The maximum number of district-wise wholesale outlets for Indian Made Foreign Liquor/Country Liquor (L-1/L-13), for the Excise Policy year 2023-2024 shall be such as specified in Annexure-II.".][3]

Rule - 8. Overriding effect.

Notwithstanding anything contained inconsistent in the Haryana Liquor License Rule, 1970, the provisions of these rules shall have effect.

ANNEXURE-I

(See rule 4)

				Authority empowered to
Serial Number	Form	Nature	Mode of Grant	Grant	Renew
1	L-1	Wholesale vend of Indian Made Foreign Liquor and beer to the highest revenue contributor of retail vends in the district only	Fixed fee	Collector	Collector
2	L-1-A	(i) Wholesale and retail vend of foreign liquor to the trade only (ii) whole sale and retail vend of foreign liquor to the Highest bidder of each Excise District	Fixed fee Fixed fee	Collector Collector	Collector Not renewable
3	L.1AB	Wholesale license of Indian Made Foreign Liquor to non-distillers	Fixed fee	Collector	Collector
4	L.1AB1	Wholesale license of beer and wine to non-brewer and hold exclusive rights for the sale of brands of beer and wine	Fixed fee	Collector	Collector
5	L.1-B	Wholesale vend of Indian Made Foreign Spirit for sale to L-1 licenses in the State	Fixed fee	Collector	Collector
6	L.1-B1	License for import and sale of beer, Wines, Ciders, Liquor from the distilleries and breweries of the other states as well as of Haryana	Fixed fee	Collector	Collector
7	L.1-B1-A	License to all the breweries of their C and F agent for sale of ready to drink beverages	Fixed fee	Collector	Collector
8	L.1BF	Wholesale license of Imported Foreign Liquor, Beer, Cider, Wines, Liqueur, Rum, Vodka, Gin, Brandy and etc.	Fixed fee	Collector	Collector
9	L.1-C	Right to sell Indian Made Foreign Liquor by the distillery/brewery/bottling plant/winery to L-1, L-1- B located in the State of Haryana	Fixed fee	Collector	Collector
				Authority empowered to
Serial Number	Form	Nature	Mode of Grant	Grant	Renew
10	L-1W	Wholesale vend of Wine for supply to L-1 Licensee in the State	Fixed fee	Collector	Collector
11	L-2	Retail vend of Indian Made foreign Liquor and beer	E-tender	Collector	Collector
12	L.2-A	Retail vend of Rum and Gin of the Strength of 50 degree proof to the public only for consumption “off the premises	Fixed fee	Collector	Collector
13	L-3	Retail vend of foreign liquor in a hotel or dak Bungalow	Fixed fee	Collector	Collector
14	L.4	Retail vend of foreign liquor in a restaurant	Fixed fee	Collector	Collector
15	L-4A	Retail vend of Beer in ice bar attached to L-4/L-5	Fixed fee	Collector	Collector
16	L.5	Retail vend of foreign liquor in a bar attached to a restaurant (Supplementary to Form L.4)	Fixed fee	Collector	Collector
17	L.6	Retail vend of foreign liquor in a railway refreshment room	Fixed fee	Collector	Collector
18	L.7	Retail vend of foreign liquor in a railway dining car	Fixed fee	Financial Commissioner	Financial Commissioner
19	L.8	Retail vend of foreign liquor off the premises (Supplementary to Nos. L.3, L.4, L.6 and L.7	Fixed fee	Collector except when supplementary to L.7, which shall be granted by the Financial Commissioner	Collector except when supplementary to L.7, which shall be renewed by the Financial Commissioner
20	L.9	Retail vend of foreign liquor in a Military canteen including unit run military canteens or those run regimently on club lines or in canteen run by Boarder Security Forces or National Security Guards or Indo Tibetan Boarder Police Force or Central Reserve Police Force	Fixed fee	Collector	Collector
				Authority empowered to
Serial Number	Form	Nature	Mode of Grant	Grant	Renew
21	L.10	Retail vend of beer for consumption on and off the premises	Fixed and assessed fee	Collector	Collector
22	L.10A	Retail vend of beer having 3 percent alcoholic contents for consumption of the premises in the rural areas only	Fixed fee	Collector	Not renewable
23	L.10B	Retail vend of Wine, beer and imported foreign liquor to departmental stores located in shopping malls	Fixed fee	Collector	Collector
24	L.10C	Retail vend of beer manufactured by microbrewery	Fixed fee	Collector	Collector
25	L.10E	Retail vend of low alcoholic content drinks in the district of Gurugram, Faridabad, Panchkula and IMT Manesar	Fixed fee	Collector	Collector
[25A	L.10F	Retail vend of low alcohol content drinks to corporate office having at least 5000 employees	Fixed Fee	Collector	Collector;][4]
26	L.11	Bottling of foreign liquor	Fixed fee	Collector	Collector
27	L.12	Vend of medicated wines	Fixed fee	Collector	Collector
28	L.12A	Temporary license to serve liquor at commercial places like banquet halls, farm houses, community centres, marriage places etc.	Fixed fee	Dy. Excise and Taxation Commissioner(Excise)	Dy. Excise and Taxation Commissioner (Excise)
[28A	L.12AA	Temporary license to serve liquor to any person including event organizers during the events like entertainment shows, exhibitions, comedy shows, magic-shows, mega-shows, celebrity events and other similar events	Fixed Fee	Excise and Taxation Commissioner	Not renewable..][5]
29	L.12B	License for the retail vend of foreign liquor at bar attached permanently to a theatre or cinema or other such place of entertainment	Assessed fee (plus fixed fee in case of cinema	Collector	Collector
30	L.12C	License for the retail vend of foreign liquor and beer at a club	Fixed fee	Collector	Collector
31	L.12CC	License for retail vend of foreign liquor and beer to the Golf Clubs	Fixed fee	Collector	Collector
32	L.12D	License for the manufacture and possession of sacramental wine for use on special occasion	Free	Collector	Collector
				Authority empowered to
Serial Number	Form	Nature	Mode of Grant	Grant	Renew
33	L.13	Wholesale vend of Country liquor to the highest revenue contributor of retail vends in the district only	Fixed fee	Collector	Collector
34	L.13A	Wholesale vend of Rum and Gin of the strength of 50 degree proof to the trade only	Fixed fee	Collector	Collector
35	L.14	Retail vend of country spirit for consumption of the premises	E-Tender	Collector	Not renewable
36	L.14A	Retail vend of country spirit for consumption off and on the premises to the trade	E-Tender	Collector	Not renewable
37	L.14B	Retail vend of country spirit at a fair or on special occasion	Private contract	Financial Commissioner	Financial Commissioner
38	L.15	Bottling of country spirit	Fixed fee	Collector	Collector
39	L.16	Reduction of country spirit	Free	Collector	Collector
40	L.17	Vend of denatured spirit wholesale and/ or retail	Fixed fee	Collector	Collector
41	L.19	Vend of rectified spirit wholesale and/or retail	Fixed fee	Collector	Collector
42	L.21	Extension of hours during which sale is permitted	Fixed fee	Collector	Collector

["ANNEXURE-II

(see rule 7)

Serial Number

District

No. of L-1 License

No. of L-13 License

Ambala

Bhiwani

Faridabad

Fatehabad

Gurugram (East)

Gurugram (West)

Hisar

Jagadhari

Jhajjar

Jind

Kaithal

Karnal

Kurukshetra

Mewat

Narnaul

Palwal

Panchkula

Panipat

Rewari

Rohtak

Sirsa

Sonepat

7.][6]

[1] Substituted by Haryana Excise (Amendment) Rules, 2023.

[2] Substituted by Haryana Excise (Amendment) Rules, 2023.

[3] Substituted by Haryana Excise (Amendment) Rules, 2023.

[4] Inserted by Haryana Excise (Amendment) Rules, 2023.

[5] Inserted by Haryana Excise (Amendment) Rules, 2023.

[6] Substituted by Haryana Excise (Amendment) Rules, 2023.

Haryana Excise Rules, 2019 [Amended upto 2023]