Section 362 in Rules under the United Provinces Excise Act, 1910
362. Cancellation of licences during the currency of their term.
- The mal-practices by licensed vendors given below are considered serious by the department. If any licensee is convicted of any one of them, his licence, if granted under the graduated surcharge system, should unless there are special reasons to the contrary, be forthwith cancelled under Section 34. A mere nonrenewal of the licence at the end of the year will not be enough. Serious malpractices are-(1) dilution of liquor or tampering with the pilfer sproof caps of sealed bottles, (2) short measure or weight, (3) sale during prohibited hours, (4) sale to minors, and (5) adulteration.
