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State of Uttar Pradesh - Section

Section 16 in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019

16. Amendment of Form C.L.-5-C.

- In the said rules, for existing Form C.L.-5-C, the following form shall be substituted, namely-C.L. 5-C(For Renewal Purpose)Licence for the Retail Sale of "Mild" and "Strong" Country Liquor in sealed Bottles and Container for Consumption "On" and "Off' the premises
Photo of Applicant Photo of Co-Applicant
Photo of Shop
Latitude/longitude of shop..............Licence No...............................Year...........................Name of Shop ....................................... District .......................Basic Licence fee Rs .............................(in figures)................................(in words)Annual Minimum Guaranteed Quantity........................bulk litres(in terms of "strong" country liquor of 36% v/v).Licence fee Rs...............(in figures)..............(in words) Monthly Minimum Guaranteed Quantity........................(in figures)...............(in terms of "strong" country liquor of 36% v/v).Monthly instalment of licence fee Rs. .............................. (in figures).......................... (in words)Description of premises (with boundaries):North......................South...........................East.......................West............................Name, Father's Name and Address of Licensee(s)