Section 7(c) in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
(c)Applications for grant of license shall be submitted online as per time schedule advertised in newspapers. It shall be compulsory to upload a photocopy of (i) solvency certificate, or certificate of owned property issued by authorised Income Tax Valuer, (ii) Aadhar Card, (iii) PAN Card, (iv) Income tax Return of the preceding year (v) affidavit in the prescribed format, and (vi) Scanned copy of bank draft of earnest money which is issued in favour of District Excise officer of the District of the concerned shop.
