Section 30 in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
30. Monthwise division and lifting of minimum guaranteed quantity.
- The minimum guaranteed quantity of the intoxicant for the whole excise year shall be divided in twelve equal parts and the auction purchaser shall have to lift one part every month. The licensees can lift the minimum guaranteed quantity for a month till the last day of that month. The quantity left unlifted on the close of the last working day of the month shall be forfeited unless specially permitted to be lifted in the subsequent months by the District Excise Officer.
