Section 8(f) in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
(f)That he is holder of solvency certificate or certificate of owned property issued by income tax valuer and the worth of solvency or property certificate issued by income-tax Valuer shall be not less than equivalent amount of 1/6 part of sum of basic licence fee licence fee determined for the grant of licence of the shop applied in the District:
