Section 21(4) in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019

[Cites 0, Cited by 0] [Section 21] [Entire Act]

(4)Matter of compoundable breaches pertaining on retail licenses such as below shall be imposed with minimum compounding fee:

SI. No.	Type of violation	For first time (in Rs)	For second time (in Rs)	For thirdtime (in Rs)
1	2	3	4	5
1	Shop found opened before or after thestipulated time.	2500	3000	5000
2	Unauthorised sales man found to be making sale.	5000	7000	10,000
3	Stock register not produced when asked for.	10,000	15,000	20,000
4	Stock register found incomplete.	10,000	15,000 \|	20,000
5	Tempering with bottles and quarters or theirlabels or bar code, pilfer proof cap or seals.	10,000	15,000	20,000
6	Found having recourse to inducement to thecustomer with a view to increasing sales such as dancing orgambling.	5000	7000	10,000
7	To store duty paid stock in unauthorisedpremises/ warehouse.	20,000	25,000	30,000
8	Duty paid stock being found in excess ofaccount.	25,000	30,000 r	50,000
9	Adulteration with water/ dilution of liquormixing of low category liquor with high category liquor.	40,000	50,00(1	Proceeding of cancellation of licence
10	Found selling of loose liquor.	5000	10,000	15,000
11	Found making sale of liquor during days ofprohibition and closure.	30,000	40,000	50,000
12	Any alteration in the premises withoutpermission.	20,000	25,000	30,000
13	Found selling of liquor above the prescribedMRP.	10,000	20,000	30,000
14	Non-displaying of essential informationaccording to rule or displaying faulty information on thesignboard installed outside the premises.	5000	10,000	20,000
15	On being found no proper arrangement ofcleanliness in the shop.	2000	5000	10,000
16	Any other irregularity, which is not mentionedunder Serial 1 to 15.	2000	5000	10,000

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