In exercise of the
powers conferred by Section 36 of the Meghalaya Excise Act (Assam Act of 1910)
as adapted by Meghalaya, the Governor of Meghalaya is pleased to make the
following rules further to amend the Meghalaya Excise Rules (Assam Excise
Rules, 1945 as adapted and amended by Meghalaya), hereinafter referred to as
the principal rules, namely:- (1) These rules may be called the
Meghalaya Excise (Amendment) Rules, 2021. (2) They shall come into force with
immediate effect. In the principal rules, for the existing rule 245
the following shall be substituted, namely:- "245. Additional fees for
retail foreign 'ON' Licenses: A surcharge of 50 percent over the import pass fee
levied against the items mentioned in Table II-A below, shall be charged from
the holder of a license for the retail sale of foreign liquor on the premises,
including Hotels, Restaurants, Bars, Clubs, Dak Bungalows and Airport Retail
'ON' License, in addition to the annual license fee. Table II A Indian Made Foreign Liquor Rates of import pass fee, namely:- Kind of Liquor Import Pass Fee 1. BIO (Bottle In Origin): (i) Liquor/Wine/Beer Rs. 250/- per case or Rs. 20.83/-per bottle of
750ml or equivalent. 2. Super Premium Brand: (i) From Outside the State (ii) From inside the State Rs. 250/- per case or Rs. 20.83/-per bottle of
750ml or equivalent. Rs. 100/- per case or Rs. 8.33/-per bottle of
750ml or equivalent. 3. Premium Brand (i) From Outside the State Rs. 250/- per case or Rs. 20 83/-per bottle of
750ml or equivalent (ii) From inside the State Rs. 100/- per case or Rs. 8 33/-per bottle of
750ml or equivalent 4. Semi Premium Brand (i) From Outside the State Rs. 250/- per case or Rs. 20 83/-per bottle of
750ml or equivalent (ii) From inside the State Rs. 100/- per case or Rs. 8 33/- per bottle of
750ml or equivalent 5. Deluxe Premium Brand (i) From Outside the State Rs. 250/- per case or Rs. 20 83/-per bottle of
750ml or equivalent (ii) From inside the State Rs. 100/- per case or Rs. 8 33/-per bottle of
750ml or equivalent 6. Deluxe Prestige Brand (i) From Outside the State Rs. 250/- per case or Rs. 20 83/-per bottle of
750ml or equivalent (ii) From inside the State Rs. 100/- per case or Rs. 8 33/-per bottle of
750ml or equivalent 7. General Brand (i) From Outside the State Rs. 250/- per case or Rs. 20 83/-per bottle of
750ml or equivalent (ii) From inside the State Rs. 100/- per case or Rs. 8 33/-per bottle of
750ml or equivalent 8. Regular Brand (i) From Outside the State Rs. 250/- per case or Rs. 20 83/-per bottle of
750ml or equivalent (ii) From inside the State Rs. 100/- per case or Rs. 8 33/-per bottle of
750ml or equivalent 9. Wine (i) From Outside the State Rs. 250/- per case or Rs. 2083/-per bottle of
750ml or equivalent (ii) From inside the State Rs. 100/- per case or Rs. 833/-per bottle of
750ml or equivalent 10. Beer (i) From Outside the State Rs. 150/- per case or Rs. 1250/-per bottle of
650ml Rs. 175/- per case or Rs. 729/-per bottle of
500ml Rs. 175/- per case or Rs. 729/-per bottle of
330ml Rs. 150/- per case or Rs. 625/-per bottle of
275ml (ii) From inside the State Rs. 50/- per case or Rs. 417/-per bottle of 650ml Rs. 75/- per case or Rs. 313/-per bottle of 500ml Rs. 50/- per case or Rs. 208/-per bottle of 330ml Rs. 50/- per case or Rs. 208/-per bottle of 275ml The fee prescribed in the above table shall be
payable by the 15th of the month following the month to which the sales
relate". In the principal rules, after the existing rule 279
the following new rule 279 A shall be inserted namely:- "279(A)- Airport Retail 'ON'
and 'OFF' licenses: 'ON' licenses for consumption of foreign liquor at
the Bar with Restaurant facility in the arrival or departure hall of the
Airport shall be granted by the Deputy Commissioner with previous sanction of
the State Government. A separate 'OFF' license for the privilege of selling
foreign liquor in the arrival or departure hall of the Airport for consumption
off the Airport premises shall be granted by the Deputy Commissioner with
previous sanction of the State Government. Timing for the opening and closing
of the licenses shall be notified by the Deputy Commissioner on written
communication from Airport Authority of India. The application forwarded and
duly recommended by the Airport Authority of India would be considered for
granting Airport Retail 'ON' and 'OFF' licenses. The annual fee for 'ON'
licenses shall be at the rate of Star Category Bar and for 'OFF' license at the
rate of IMFL 'OFF' licenses as prescribed under rules 244 and 245 of these
rules." MEGHALAYA
EXCISE (AMENDMENT) RULES, 2021
PREAMBLE