[31st
March 2022] No. G.S.R. 19
/P.A.1/1914/Ss.21 and 59/Amd.(72)/2022.- In exercise of the powers conferred by
clause (d) of sections 21 and 59 of the Punjab Excise Act, 1914 (Punjab Act
No.1 of 1914), read with the Government of Punjab, Department of Excise and
Taxation, Notification No. S.O.25/P.A.1/ 1914/S.9/2020, dated the 4th August,
2020, and all other powers enabling me in this behalf, I, Rajat Agarwal, I.A.S,
Excise Commissioner, exercising the powers of Financial Commissioner, make the
following rules further to amend the Punjab Distillery Rules, 1932, namely:- (1)
These rules may be called
the Punjab Distillery (First Amendment) Rules, 2022. (2)
They shall come into force
on and with effect from the 1st day of April, 2022. (i)
in clause (k), - (a)
in the first proviso, for
the words "ten thousand rupees", the words "two thousand five
hundred rupees" shall be substituted; (b)
in the second proviso, for
the figures "2,500" and "50000", the figures
"250" and "15000", shall, respectively, be substituted; and (c)
at the end, the following
proviso shall be added, namely:- "Provided
further that all labels of the brands registered during the financial year
2021-22, shall be renewed, for a period from 01-04-2022 to 30-06-2022, on
payment of specified Brand registration fee."; and (ii)
for clause (kk), except the
provisos, the following shall be substituted, namely:- "(kk)
Brand registration fee for a period from 01-04-2022 to 30-06-2022 shall be as
under:- Serial
Number item Fee
(in rupees) (1) Punjab Medium Liquor including
Rum/Gin/Whisky of any degree; 7500 (2) Wine and cider; 250 (3) Indian Made Foreign Liquor, Beer and ready to
Drink Beverages; 28,750 (4) Imported Foreign Liquor (bottled in origin); 15,000 (5) Brand Registration fee per Label for Imported
Foreign Liquor (BIO) having volume less than 200 cases; 5,000 (6) Subsequent change in all the approved label
during the year; 2500 (7) For export (for each state on IMFL/Beer/CL) 3750 (8) Brand Registration fee for hotels of 3-star and
above category in respect of liquor imported from abroad of which brands are
not already approved by the Excise Commissioner 250 No separate fee for
pints and nips shall be charged where fee has been paid for quarts.".Punjab
Distillery (First Amendment) Rules, 2022
In the Punjab Distillery Rules, 1932, in rule 93, -