Section 3 in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019
3. Amendment of Rule 4.
- In the said rules, for existing Rule 4, the following rule shall be substituted, namely -"4. Grant of License. - (1) The licence for wholesale of country liquor shall be .granted by Excise Commissioner or an Officer authorized by him on submission of solvency certificate or certificate of owned property issued by authorized Income Tax Valuer bearing net worth not less than the requisite amount of licence fee and payment of licence fee preferably through e-payment platform and deposit of security amount through National Saving Certificate pledged in favour of The Excise Commissioner, Uttar Pradesh Prayagraj in accordance with the provisions of these rules, in every District in form CL-2 on application of applicant.(2)The Licensee shall not be permitted to transfer or sublet the licence to any other person.".
