Section 7(V) in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019
(V)On receipt of indent, submitted by retailer, along with the price of country liquor including all duties, taxes and cess deposited preferably through e-payment platform wholesale Licensee shall record on the indent the date and time of receiving the indent and he shall be bound to supply country liquor within forty-eight hours from the time of receipt of indent. In the event of failure of supplies to retail Licensee as above the security deposit of the concerned wholesale Licensee shall be liable to be forfeited and his Licence shall be liable for cancellation. In case of licence being cancelled, he shall also be blacklisted and debarred from holding other excise licenses;
