Section 332 in Rules under the United Provinces Excise Act, 1910
332. Periods and duration of licences.
(1)Licences for wholesale and retail vend of intoxicant shall be granted usually for the excise year, which shall be the year from April 1, to March 31.(2)Tari licences shall be granted for the October 1 to September 30.(3)In special cases licence may be given with the sanction of the Excise Commissioner for special periods.(3-A) Notwithstanding anything contained in clause (1) or (3), when the State Government so directs, the licence may be for such short period only as the State Government specifies.(4)If any licence other than a tari licence usually granted for a year, be granted during the course of the year it shall be granted so as to terminate not later than March 31, next following.(5)A Tari licence granted during the course of a year shall terminate on September 30, next following.
