Section 38(1) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(1)The following rules are hereby rescinded :(a)The Uttar Pradesh Excise (First Amendment) Rules, 1984 published with Excise Commissioner's Notification No. 5354/ Licence Anubhag-3, dated March 3, 1984.(b)The Uttar Pradesh Settlement of Country Liquor Licence (Tender-cum-Auction) Rules, 1985 published with Excise Commissioner's Notification No. 15795/Licence-3, dated March 22, 1985.(c)Rule 8 of the U.P. Licences for the Retail Vend of Foreign Liquor Other than Denatured Sprit (Amendment) Rules, 1985, published with Excise Commissioner's Notification No. 16719/X-97-B, dated March 24, 1985.(d)The Uttar Pradesh Settlement of Licence for Retail Vend of Bhang (Minimum Guaranteed Quantity) Rules, 1990, published with Excise Commissioner's Notification No. 498/10-97-'B' Licence, dated February 17, 1990.
