Section 2(h) in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019
(h)"Security Amount" means a sum equal to the l/10th part of the license fee to be deposited through National Saving Certificate pledged in favour of Excise Commissioner Uttar Pradesh, refundable after the final settlement of all the claims and dues to the State Government.
