Section 355(2) in Rules under the United Provinces Excise Act, 1910
(2)The applications shall be in Form G-28 and shall be addressed to the District Excise Officer. The District Excise Officer shall scrutinise all the applications received by him and draw up a list. In preparing the list he shall be guided by the principles laid down in Paragraphs 359 and 360. He shall also prepare a second list containing the names of those applicants whose names have not been included in the list of suitable candidates. He shall then proceed in accordance with the Uttar Pradesh Licensing under the Surcharge Fee System Rules, 1968, for the selection of the licensee.Note. - Each application shall be accompanied by a Treasury Receipt for Rs. 5. Applications not accompanied by such a Treasury Receipt shall not be attended to.
