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State of Uttar Pradesh - Section

Section 16 in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Foreign Liquor (Excluding Beer) (Sixteenth Amendment) Rules, 2019

16. Disposal of Balance Stock left at the expiry of the licence. - Any balance of foreign liquor/wine quantity found unsold at the expiry of the term of license shall be declared by licensee brand wise, volume wise, strength wise and packaging wise before the District Excise Officer on the next day up to 12'o clock and shall be returned by him to the whole sale shop of the district by 5.00 p.m. of the next day of expiry of licence. Seperate register shall be maintained for balance stock and shall be also uploaded on the portal by District Excise Officer. The disposal of such stock shall be made in a manner as prescribed by the State Government.