Section 8(c) in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
(c)not be a defaulter/ blacklisted or debarred from holding an excise licence under the provisions or any rules made under the Act. Any person who has been convicted of any excise offence by any court of law unless fully and finally acquitted shall be automatically debarred from holding the licence.(cc)The applicant shall be eligible to make only one applications in his own name for any one shop. Provided, in case of renewal, applicant and co-applicant both shall be eligible for applying and their mutual consent shall be essential for renewal.
