Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Brewery (Amendment) Commencement Rules, 2000 [25 October 2000] CONTENTS 1. Short Title And Commencement 2 . Amendment Of For The Existing Rule 10.6 Of The Punjab Brewery Rules, 1932, The Rule 10.6 Following Shall Be Substituted, Namely Punjab Brewery (Amendment) Commencement Rules, 2000 [25 October 2000] In exercise of the powers conferred by section 21 and 59 of the Punjab Excise Act, 1914 (1 of 1914), as applicable in the areas comprised in Himachal Pradesh immediately before first November, 1966 and by virtue of the powers of the Financial Commissioner, conferred on me under section 9 of the said Act read with the Himachal Pradesh (Excise Power & Appeal) Orders, 1965, I, Ajay Tyagi, Excise & Taxation Commissioner, Himachal Pradesh, hereby make the following further amendments in the Punjab Brewery Rules, 1932, namely:- 1. Short Title And Commencement :- (i) These rules may be called the Punjab Brewery (Amendment) commencement Rules, 2000. (ii) They shall come into force from the date of publication in Rajpatra, Himachal Pradesh. 2. Amendment Of For The Existing Rule 10.6 Of The Punjab Brewery Rules, 1932, The Rule 10.6 Following Shall Be Substituted, Namely :- "10.6. The licensee shall execute a bond in form B-3 pledging the premises, stock of beer, all apparatus and utensils employed in the manufacture and storage of beer for the due discharge of all payments which may become due to Government. The licensee may, however, in lieu of executing such a bond, execute a bond in form B-16, and furnish a guarantee by the State Bank of India or any other nationalized and scheduled bank in form B-17 or in National Saving Certificate/Fixed Deposit Receipts duly pledged in the name of Excise & Taxation Commissioner of such value as the Financial Commissioner may direct to his satisfaction. A deposit made under this rule shall be separate and distinct from the security deposit required by the preceding rule."