Section 6 in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019
6. Amendment of Rule 8.
- In the said rules, for existing Rule 8, the following rule shall be substituted, namely -"8. Supply of country liquor. - The Licensee shall procure supplies of country liquor in bottles of the prescribed capacity having Security Code as approved by the Excise Department as a proof of the payment of consideration fee applied on them, from distilleries who are licensed manufacturers of country liquor or in special case from bonded warehouse of country liquor i.e. B WCL-1 established in Uttar Pradesh by distilleries of other States after full payment in advance through e-payment platform of excise duty and such other levies or taxes as leviable from time to time.".
