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[Section 9]
[Entire Act]
State of Uttar Pradesh - Subsection
Section 9(4) in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019
| SI. No. | Type of violation | For first time (in Rs) | For second time (in Rs) | For third time (in Rs) |
| 1 | 2 | 3 | 4 | 5 |
| 1 | Providing inducement to retail licensee forincreasing sale. | 10000 | 20000 | 50000 |
| 2 | Stock not found according to account. | 20000 | 30000 | 50000 |
| 3 | Proper indent register not maintained. | 10000 | 20000 | 50000 |
| 4 | Not putting up board out side licensed premise.Necessary information not written on the board. | 10000 | 15000 | 20000 |
| 5 | Proper arrangement of CCTV not found or CCTVnot functioning | 10000 | 20000 | 30000 |
| 6 | Inability to supply in prescribed time period. | 20000 | 40000 | 50000 |
| 7 | Minimum assessed stock not found. | 20000 | 30000 | 50000 |
| 8 | Inability to produce licence. | 5000 | 10000 | 30000 |
| 9 | Operation of licence by unauthorized salesman. | 5000 | 10000 | 20000 |
| 10 | Proper arrangement of cleanliness not found. | 5000 | 10000 | 15000 |
| 11 | Premises not found approved. | 10000 | 25000 | 50000 |
| 12 | Extension of premises without permission. | 10000 | 20000 | 30000 |
| 13 | Not sending retail shop-wise monthly supplyreport in brand-wise, capacity-wise, strength-wise andpackaging-wise. | 10000 | 20000 | 50000 |